S. ARULMANI Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THE petitioners have preferred the present Writ of Mandamus praying for passing of an order by this Court in directing the Respondents to implement the revised seniority list, made in furtherance to the orders of the Hon'ble Supreme Court of India in Civil Appeal Nos. 2791 to 2793 of 2002, under the proceedings of the second Respondent, dated 14.10.2011 under reference No. 32551/A3/2011 in full, effect necessary revision in seniority in the cadres of District Registrar and Assistant Inspector General of Registration in so far as they are concerned and consequently, to consider their case for promotion as Deputy Inspector Generals of Registration.

(2.) ACCORDING to the petitioners, they were directly recruited as Sub -Registrars through the third Respondent / TNPSC, Chennai -2, during the year 1986 and they joined duty during August 1986. They served as Sub -Registrars and after promotions, presently they are serving in the cadre of Assistant Inspector Generals of Registration. The next promotion is to the post of Deputy Inspector General of Registration.

(3.) ALSO the plea of the petitioners is that the recruitment of District Registrars is either by direct recruitment or by transfer from Tamil Nadu Registration Subordinate Services. The posts of District Registrars were to be filled by direct recruitment and by recruitment by transfer from the Madras Registration Subordinate Services in the proportion of 1:5 provided the number of substantive vacancies filled or reserved to be filled by direct recruitment was not to exceed three at a given time. This position was later modified during the year 1972. In the years 1981, 1982 and 1984, the Government prepared a temporary list of officers who were fit for appointment by transfer to the post of District Registrar pending finalisation of the regular list in consultation with the third Respondent.