C JAYALAKSHMI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) ALL the petitioners in this batch of cases were selected by the Tamil Nadu Public Service Commission for appointment to the post of Agricultural Officer in the Extension Wing of the Department of Agriculture during the period from 1982 to 1989. Though the selection was actually made by the Tamil Nadu Public Service Commission for recruitment of the petitioners to the Extension Wing of the Agriculture Department, all the petitioners were actually posted to the Chemistry Wing of the Agriculture Department, due to administrative reasons.

(2.) TILL the year 1981, the Extension Wing and Chemistry Wing of the Agriculture Department remained as one unit and they were governed by the Special Rules for Tamil Nadu Agricultural Subordinate Service. With effect from 01. 02. 1981, the extension Wing and Chemistry Wing were bifurcated and those coming under the Chemistry Wing were governed by the Special Rules for Tamil Nadu Agricultural Subordinate Service. On the other hand, those appointed to the Extension Wing were governed by the Special Rules for Tamil Nadu Agricultural Extension Service.

(3.) DESPITE the fact that these two wings got bifurcated with effect from 01. 02. 1981 and the services of persons appointed to these services were governed by separate set of Rules, the petitioners were posted to the Chemistry Wing, in spite of their selection to the Extension Wing. Admittedly, such posting to the other wing was made by the Department due to administrative reasons and not on account of any request made by any of the petitioners.