G.JAYASIMHAN Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THE petitioner in this writ petition seeks to challenge an order dated 01.02.2011 passed by the second respondent, Director of Collegiate Education, Chennai as well as the order dated 13.03.2012 and after setting aside the same, seeks for a direction to extend the benefits of G.O.Ms.No.209, Higher Education Department, dated 02.09.2011 and G.O.Ms.No.11, Higher Education Department, dated 3.2.2012 to the petitioner by promoting him to the post of College Librarian by way of transfer of service in Government college on par with his junior.

(2.) WHEN this writ petition came up on 5.6.2012, notice of motion was ordered. Subsequently, on behalf of the second respondent a counter affidavit dated 20.2.2013 has been filed.

(3.) THE petitioner who was at the relevant time working as Bursar in the Raja Serfoji Arts College, Thanjavur sent a representation, dated 7.2.2011 that he should be appointed as a college Librarian in the Kumbakonam Kundavai Nachiar Government Womens College. The petitioner also informed that in respect of several others, the Government had granted appointment as librarians. However, by the impugned order dated 01.02.2011, the Director of Collegiate Education, the second respondent, informed the petitioner that only those persons who are in ministerial service alone can be posted as a Graduate Librarian by appointment by transfer. Hence the petitioner, who was working as Bursar in the Raja Serfoji Arts Colleges and is not a member of the ministerial service, cannot be granted the post of Graduate Librarian.