N SAVITHRI Vs. REGIONAL DIRECTOR,

JUDGEMENT

(1.) The prayer in this writ petition is challenging the orders of the first respondent dated 25.2.2005 and the third respondent Tribunal in O.A.No. 534 of 2005 dated 18.4.2006 and consequently seeking for directions to the respondents to promote the petitioner to the post of Personal Assistant with effect from the date of promotion given to her junior i.e. 19.1.2001 with all monetary and service benefits.

(2.) The case of the petitioner is as follows:-

(3.) The petitioner made several representations seeking for promotion from the date on which her juniors were promoted to the post of Personal Assistants by regularising her service from the date of her original appointment. The second respondent through his letters dated 28.3.2002 and 25.7.2003 informed the first respondent that the petitioner's contention with regard to her appointment in the post of Lower Division Clerk being regular that her promotion to the post of Stenographer also being regular. However, without considering the same, the first respondent through the impugned order dated 25.2.2005 directed the petitioner's regularisation in the cadre of Stenographer only with effect from 15.8.1999. Challenging the said order of the first respondent the petitioner preferred O.A.No. 534 of 2005 on the file of the third respondent Tribunal. By an order dated 18.4.2006, the Tribunal dismissed the O.A. thereby rejecting the claim of the petitioner seeking regularisation from the date of her original appointment. Thus, aggrieved by the order of the first respondent dated 25.2.2005 confirmed by the Tribunal by its order dated 18.4.2006 the petitioner has filed the above writ petition.