P SUBRAMANIAN Vs. COMMISSIONER CITY CORPORATION

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned counsel appearing for the respondent.

(2.) THE petitioner has stated that he had joined the Government services as a Bill Collector, on 7.6.85, at Krishnarayapuram and he had worked as such at different stations. During the year 1994, while he was working at K.Abishekapuram the concerned Municipality was merged with the Corporation of the Tiruchirapalli City, which comes under the control and jurisdiction of the Commissioner of the Corporation.

(3.) IT has been further stated that certain clarifications had been issued in respect of promotions for the existing Tax Collectors in G.O.Ms.No.140, Municipal Administration and Water Supply Department, dated 27.5.97. Accordingly, the Tax Collectors, who have less than 20 years of service as on 27.5.97, would have to work under the new service rules in other categories of posts. Since the petitioner had rendered a total service of less than 18 years in the post of Tax Collector he was not qualified for promotion to the cadre of Assistant. Further, the Government Order No.773, Municipal Administration and Water Supply Department, dated 22.8.86, by which the service of Bill Collectors and Junior Assistants was ordered to be inter-transferable, had been issued, exclusively, for the municipal employees and it does not apply to the servants of the Panchayat Department. As such the petitioner cannot claim any right based on the said Government Order.