G.GEETHA Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The following question may arise for consideration in this writ appeal viz., Whether drawing of panel in the interval/ period prescribed is mandatory and failure to comply with the said requirement, moreso, if it were to result in denying a candidate a valuable opportunity of being considered for promotion, would prove fatal and invalidate the promotion and entire process.

(2.) This intra-court appeal is filed against the order of the learned Single Judge only insofar as the learned Single Judge has not quashed G.O.Ms.No.98, Higher Education (F1) Department dtd. 14/8/2020 relating to the panel for the post of Director of Collegiate Education (hereinafter referred to as "D.C.E.").

(3.) Originally this writ petition was filed challenging G.O.Ms.No.98, 99 and 100. The learned Single Judge after quashing G.O.Ms.No.99 and G.O.Ms.No.100, however, found that G.O.Ms.No.98 need not be quashed as the learned Single Judge found no reason to do so. The present writ appeal is limited to the portion of the learned Single Judge whereby G.O.Ms.No.98, dtd. 14/8/2020 which provided for the panel for the post of D.C.E. for the year 2020-21 is left undisturbed.