P. KRISHNAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The relief sought for in the present writ petition is to call for the records relating to the impugned Notification No.27/2017 dtd. 21/11/2017 issued by the Tamil Nadu Public Service Commission and quash the same in so far as the 3 vacancies for the post of Assistant Librarian and Information Officer for Anna Centenary Library in Public Library Department is concerned and consequently direct the respondents to fill up the vacancies to the post of Assistant Librarian and Information Officer by promotion by considering the petitioners as per the Service Rules.

(2.) The petitioners states that they were appointed as Librarian and Information Assistant Grade-II in Anna Centenary Library, Chennai in the year 2010 after due selection through the Teaches Recruitment Board (TRB). The petitioners further state that they are eligible for promotion to the post of Librarian and Information Assistant Grade-I.

(3.) However, the respondents have not followed the rules for promotion. Therefore, the petitioners were deprived of their promotion to the post of Librarian and Information Assistant Grade-I. The petitioners have narrated the rule position, which is not disputed by the respondents.