S BALAKRISHNAN Vs. S CHANDRASEKAR

JUDGEMENT

(1.) ORDER of the Court was made by Aggrieved by the common order of the Tamil Nadu Administrative Tribunal, Chennai dated 22.10.2002 made in O.A.No.3551 of 2000 etc., Registration Department SC/ST/MBC Employees General Welfare Sangam and others have filed the above writ petitions.

(2.) TAMIL Nadu Backward Class Officials Association applicant in O.A.No.9044 of 1997 has prayed for setting aside the letter of the Secretary to Government, Commercial Taxes and Hindu Religious Department, Chennai dated 06.10.1997. The other applicants mostly filed for challenging the letter of the Government dated 23.02.1999 issued by the Backward Class and Most Backward Classes Welfare Department, Government of TAMIL Nadu. In other applications, the Assistants working in the Registration Department have challenged the panel prepared for appointment to the post of Sub-Registrar Grade II and published in Government letters dated 03.12.1997, 03.06.1999 and 24.09.1999.

(3.) THE Government filed a counter before the Tribunal highlighting various Government Orders, the service rendered in the upgraded post of Assistants can also be taken into account for the purpose of qualifying service for promotion as ACTO and therefore the Government letter is in accordance with rules and is not arbitrary.