G.DHANALAKSHMI Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The challenge in this writ petition at the instance of an employee of Chennai Municipal Corporation is to the order dated 10 June 2013, whereby and whereunder, the Government of Tamil Nadu rejected the proposal made by the Corporation of Chennai for creation of the post of Librarian.

(2.) The petitioner was initially appointed as Record Clerk in Chennai Corporation on compassionate ground. She joined the service on 21 October 1994 . The petitioner later acquired the qualification in Bachelor of Library and Information Science, Master of Information and Library Science and thereafter completed M.Phil course. The petitioner was promoted to the post of Junior Assistant in the year 2000 and thereafter as Assistant by order dated 2 June 2006. The petitioner was finally promoted to the post of Superintendent.

(3.) The petitioner was made incharge of the Library maintained by the Chennai Corporation. According to the petitioner she contributed substantially to the growth of the Library. Her contribution was appreciated by the officials of the Corporation and certain other dignitaries. The Corporation Council resolved to request the Government of Tamil Nadu to create one post of Librarian under Clause III establishment for better maintenance of the Corporation Library. The proposal was sent to the Government pursuant to the Council resolution No. 480 of 2006. The Government rejected the proposal stating certain reasons. The said order is under challenge in this writ petition.