K.PREMA LATHA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The present writ petition has been filed by a Superintendent working in the Government Rehabilitation Home challenging the combined seniority list of Junior Assistant/Typist dtd. 27/10/2023 and the consequential seniority list of Assistant dtd. 29/2/2024.

(2.) The petitioner herein had joined the services of Government Rehabilitation Home as a typist on 27/2/2013 by a recruitment through TNPSC. His probation was declared on 8/3/2015.The petitioner has completed her civil services training on 15/3/2017. The petitioner was promoted as an Assistant on 26/6/2015. Based upon the order of the Hon'ble Supreme Court in Bimlesh Tanwar case, the seniority at the entry level post was revised.

(3.) The petitioner herein was promoted as a Superintendent on 9/6/2017. Thereafter, in compliance with the judgment of the Hon'ble Supreme Court reported in (2003) 5 SCC 604 (Bimlesh Tanwar Vs. State of Haryana and others), the seniority of the writ petitioner was revised based upon his TNPSC rank. After revision of seniority, the petitioner's date of promotion as Assistant on 26/6/2015 remained unaltered. However, due to want of vacancy, the petitioner was reverted from the post of Superintendent to the post of Assistant. The petitioner's name was included in 2024-2025 panel in Serial No.21 and he is expected to be again promoted as Superintendent.