M S NARAYANAN Vs. ACCOUNTANT-GENERAL I

JUDGEMENT

(1.) AS these three writ petitions are connected, they are dealt with together,

(2.) THE petitioners are auditors in the office of the Accountant-General, I, Tamilnadu, the first respondent in these petitions. One of their avenues of promotion is post of Section Officer which is a selection post. For such a promotion one of the requirements is that one should have passed the S. A. S. examination Parts I and II held by the third respondent which is conducted practically every year. The qualification for taking the S. A. S. examination Part II are as follows : (1) A pass in Part I of the S. A. S. examination. (2) Three months training in Public Works Division.

(3.) THE petitioners possess these qualifications and they applied for admission to the S. A. S. examination Part II scheduled to be held in November, 1074. But they were intimated that the departments has not accepted their candidature for the said S. A. S. Part II examination. As regards the petitioner in W. P. No 3677 of 1974, it is said that the reason for not permitting him to write the examination is that M. S. Narayanan, Etc. , Etc. vs. Accountant-General I and Ors. (24. 03. 1976 -MADHC) Page 2 of 14 disciplinary proceedings had been initiated against him for an alleged misconduct. As regards the petitioner in W. P. No. 3678 of 1974 it is said that the reason is that he is under suspension with effect from 1711-1973 pending a disciplinary action initiated against him. As regards the petitioner in W. P. No. 3679 of 1974, it is said that the reason is the pendency of certain disciplinary proceedings against him. Aggrieved against the orders withholding the petitioners' candidature for the said S. A. S, examination Part II. they have approached this Court seeking to quash the said orders.