LAWS(MAD)-2014-11-12

Y. USHARANI Vs. STATE OF TAMIL NADU

Decided On November 05, 2014
Y. Usharani Appellant
V/S
STATE OF TAMIL NADU Respondents

JUDGEMENT

(1.) The petitioner joined service as Typist (equivalent to Junior Assistant) in Chennai Corporation on 20.10.1999. She was promoted as Assistant on 04.03.2005. She sought transfer to Coimbatore Corporation, the second respondent herein. Based on the request made by her, she was transferred by the Government from Chennai Corporation to Coimbatore Corporation.

(2.) The petitioner joined as Assistant in Coimbatore Corporation on 01.12.2006. She was promoted as Superintendent on 03.06.2009, based on the seniority list of Assistants dated 06.12.2008. She was further promoted as Administrative Officer on 01.12.2013 based on the seniority list of Superintendents dated 01.04.2012.

(3.) While so, the Coimbatore Corporation placed an agenda dated 12.11.2013 for consideration of its Council on 14.11.2013 about the revision of seniority lists dated 06.12.2008 of Assistants and 01.04.2012 of Superintendents. As per the agenda, the aforesaid seniority lists would be revised and the petitioner would be demoted from the post of Administrative Officer to the post of Superintendent.