P. VENKATACHALAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The issue that arise for consideration in both the Writ Petitions is almost one and the same and as such both the matters were heard together and are being disposed of by this Common Order. The parties are referred to as per their status in W.P. No.33676 of 2017

(2.) The Writ Petition vide W.P. No.33676 of 2017 was filed by two Petitioners namely, P. Venkatachalam and A. Premanayagam, challenging the Orders issued by the Government approving the panel for promotion to the post of District Library Officer from the post of Librarian Grade-I and Inspector of Libraries, and the orders of promotion appointing the Respondents 4 to 15 as District Library Officers and the consequential orders issued by the 2nd Respondent issuing placement orders, as illegal and arbitrary and also sought for preparation of year wise panels and to promote the Petitioners as District Library Officers with effect from 30/5/2017. Whereas, W.P. No.10089 of 2021 was filed by the 1st Petitioner in W.P. No.33676 of 2017 questioning the proceedings, dtd. 29/1/2020, whereby the claim of the Petitioner for promotion to the post of District Library Officer was rejected on the ground that the Petitioner does not possess the requisite qualification of experience in the Supervisory cadre in Libraries.

(3.) The 1st Petitioner in W.P. No.33676 of 2017 was promoted to the post of Superintendent in the Ministerial service of Department of Library on 26/7/2006 and he acquired the Bachelor of Commerce Degree in the year 2012 and Bachelor of Library Science in the month of May 2009 and again in the month of December 2013. Whereas, the 2nd Petitioner was appointed as Superintendent in the Ministerial service of Department of Library on 9/6/2011 and he acquired B.A (History) in the month of May 2010 and Bachelor of Library and Information Science in the month of May 2014.