S. PADMAVATHY Vs. REGISTRAR GENERAL

JUDGEMENT

(1.) The Writ Petitioners before us, who are working as Steno-typist Grade-Ill in various courts in Kanyakumari District, sought for a writ for quashing the proceedings dated 16.02.2016, issued on the Administrative side by this Court.

(2.) The case of the writ petitioners is that they were working as Steno-typist Grade-Ill in the Judicial Ministerial Service of Kanyakumari District. Sometime during July 2013, the learned District and Sessions Judge of Kanyakumari District at Nagercoil, appears to have instructed the Steno-typists Grade-Ill standing at Serial Nos. 1 to 14 in the seniority list, to give their consent for working as Steno-typist Grade II in the District Court or otherwise to submit a letter of relinquishment. Accordingly, it appears, 13 of those Steno-typists Grade-Ill, excepting the second petitioner herein, appear to have tendered their letters of relinquishment of promotion to Steno-typist Grade II, on 30.07.2013. The second petitioner appears to have given a similar relinquishment letter on 07.08.2013. However, the learned District and Sessions Judge passed an order on 05.08.2013 accepting the relinquishment of the rights of the petitioners and declared that the petitioners are not liable to be considered for promotion to the post of Steno-typist Grade II. It further appears that the learned District and Sessions Judge has recorded on 04.11.2013 in his proceedings ROC No. 174/2013-A that the 14 Steno-typists Grade III mentioned therein are permitted to relinquish their right for further promotion for three years with effect from 07.08.2013. The petitioners have preferred an appeal on the Administrative side of the High Court on 27.01.2015 against that order and that appeal has been rejected by the High Court on 17.02016. Hence, the present writ petition is instituted.

(3.) Heard Sri.V. Raghavachari, learned counsel for the writ Petitioners and Sri. S. Haja Mohideen Gisthi, learned counsel for the Respondents.