G.S. MOGANAVALLI Vs. THE SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) AS the issues involved in both the Writ Petitions are common with a challenge to the very same impugned Order, they have been taken up together and dealt with by a Common Order.

(2.) THE case of the petitioner in W.P.[MD]. No. 14682 of 2012 is that he was appointed as Lab Assistant, on 30.07.1993, under the second respondent department at Alagappa Arts College, Karaikudi. In the year 2003, he was given promotion as Typist and in the year 2010, he was again promoted as Assistant. Thereafter, he was transferred to the Government Ladies Arts College at Pudukkottai, as Assistant.

(3.) THE petitioners, after possessing all requisite qualifications, made representations before the respondents with a request to consider their claim for appointment as College Librarian. As the said representations of the petitioners were not considered, they filed W.P. Nos. 25173 and 25172 of 2008, seeking a Writ of Mandamus, directing the respondents to implement the ratio of 1:2 to the post of Librarian in Government Colleges, as per the Special Rules and appoint them as Librarian on regular time scale of pay. This Court, by order, dated 21.10.2008, while disposing of the said Writ Petitions, directed the respondents to consider the claim of the petitioners and pass appropriate orders. Similarly placed persons, like that of the petitioners herein, filed Writ Petitions and obtained orders. The correctness of the said orders was questioned before the Division Bench and the same was also dismissed. As against the same, the State preferred Special Leave Petition, which was dismissed, on 05.11.2009 with cost of Rs. 25,000/ -.