N. KATHIRESAN Vs. COMMISSIONER DEPARTMENT OF EMPLOYMENT

JUDGEMENT

(1.) THE petitioners are aggrieved against the order passed by the first respondent, dated 23.03.2010 whereby, their claim for promotion to the post of Assistants was rejected by saying that such claim of the petitioners were already rejected by the Government as early as in the year 1987.

(2.) THE case of the petitioners is that all of them were appointed as Junior Assistants on different dates and their services were subsequently regularized with effect from 25.06.1984 by passing the Government Order in G.O.Ms.No.996, Personnel and Administrative (Placement) Reforms Department, dated 22.09.1984. Thereafter, they passed the relevant Departmental Tests so as to make them eligible to the post of Assistants and accordingly, as on 31.12.1986 all the petitioners were fully qualified to the post of Assistants by way of promotion. However, the petitioners were not considered for promotion. In fact, by a letter dated Nil, in the month of February-2007, issued by the Assistant Director of Department of Employment and Training, called for a list of candidates for promotion including the persons, who were regularized as on 25.0.1984 in G.O.Ms.No.996, Personnel and Administrative (Placement) Reforms Department, dated 22.09.1984. Thereafter, the petitioners were promoted temporarily on 26.03.1986 and subsequently, reverted to the post of Junior Assistants in the year 1989 itself. It is stated that they made repeated representations to the respondents to consider their case for promotion to the post of Assistants. As it was not considered, the present writ petition is field.