R.PADMAVATHY Vs. STATE

JUDGEMENT

(1.) The relief sought for in the present writ petitions is to direct the respondents to prepare the panel as on 1/1/2020, 1/1/2021 and 1/1/2022 for the academic year 2020-2021, 2021-2022 and 2022-2023 and include the name of the petitioners in the panel for promotion to the post of Higher Secondary School Headmasters, as per their seniority and permit the petitioners to participate in the counselling to be conducted on 28/1/2022.

(2.) The learned counsel appearing for the petitioners made a submission that without preparing a panel for the earlier years, the panel is prepared by the authorities for the current year and therefore, a direction is to be issued to prepare panel with retrospective effect from the year 2020 onwards.

(3.) The principles to be followed for preparation of panel by the authorities are that an administrative decision is to be taken by the competent authorities to fill up the vacancies at the first instance. If an administrative decision is taken to fill up the posts, then, a list of eligible persons to be prepared and the panel is to be approved and the panel of eligible persons to be published, who all are fit for promotions to the higher category. Thereafter, the promotion is to be granted.