P VAITHIANATHAN Vs. CHIEF JUDGE DISTRICT COURT PONDICHERRY

JUDGEMENT

(1.) THE petitioner has challenged the Order No. 532/jd/a/2000 dated 14. 02. 2000 as confirmed by Order No. 3720/jd/a/1999-2000 dated 13. 3. 2000 passed by the first respondent and further prayed for promotion to the post of Senior Clerk with effect from 14. 02. 2000 i. e. , from the date of his juniors were so promoted.

(2.) THE brief facts of the case are: that the petitioner joined as peon in the Judicial Department, Pondicherry on 22. 11. 1976. He was promoted to the post of Attender on 1. 8. 1980 and thereafter to the post of Copyist on 5. 8. 1982 and to the post of Junior Clerk on 26. 12. 1986. He passed the requisite common general Departmental tests for Ministerial staff, which is one of the two pre-requisite conditions for completing the period of probation in the post of Junior Clerk and for promotion to the next higher post of Senior Clerk. Apart from passing the common general departmental tests, the person is also required to pass typewriting test to become eligible for next higher post of Senior Clerk.

(3.) THE Department of Personal and Administrative Reforms (Personal Wing) of the Government of Pondicherry issued G. O. Ms. No. 24/93-DPandar (Exam) dated 11. 3. 1993 where under provisions have been made to grant exemption from passing Departmental test in typewriting to Group 'd' employees promoted to the post of Lower Division Clerk and to the Lower Divisional Clerk appointed on compassionate grounds, which have been indicated below: