V RADHA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) By consent, the writ petition is taken up for final disposal.

(2.) The petitioner would state that she joined the services of Commercial Tax Department as direct recruit Assistant Commissioner of Commercial Taxes (previously known as Commercial Tax Officer) through Group I services on 14.08.1997 vide G.O.Ms.No.293 of the first respondent department dated 04.08.1997 and got promotion to the post of Deputy Commissioner of Commercial Taxes (previously known as Assistant Commissioner) on 30.08.2004 vide G.O.(D) No.362 of the same department dated 26.08.2004. The petitioner got her further promotion to the post of Joint Commissioner of Commercial Taxes (previously known as Deputy Commissioner) on 09.04.2010 vide G.O.Ms.No.45, of the said department on 08.04.2010 and at present working as Joint Commissioner (Commercial Taxes), Chennai (North) Division and according to her she is awaiting further promotion to the post of Additional Commissioner of Commercial Taxes.

(3.) The petitioner would further state that the post of Assistant Commissioner of Commercial Taxes comes under the Category 4 of the Tamil Nadu Commercial Taxes Services and as per Rule 2(a) of the Tamil Nadu Commercial Taxes Services, the appointment to the said categories are made by the following methods: