V JAYANTHI Vs. GOVERNMENT OF TAMIL NADU REP BY ITS SECRETARY TO GOVERNMENT, REVENUE DEPARTMENT, SECRETARIAT, CHENNAI

JUDGEMENT

(1.) The prayer in the writ petition is for issuance of a writ of certiorarified mandamus calling for the records of the fourth respondent relating to Na.Ka.A8/1413/15-1, dated 26.02.2015, to quash the same and to issue consequential direction to the respondents to desist him from giving effect to the proposed revision of the dates of petitioner's regularisation in the post of senior Draftsman for the year 1988 and consequential promotions as Head Draftsman, Manager (Technical) and Technical Officer.

(2.) The petitioner joined the service of the respondent as Draftsman on 21.10.1981. On completion of probation period on 24.10.1983 and after passing the required Departmental test she was promoted as Senior Draftsman. The petitioner was also sent for Survey Training for 28 days from 08.07.1987 to 04.08.1987, on the basis of her seniority. Thereafter she was promoted as Head Draftsman with effect from 09.11998 and was regularised from the said date. Subsequently, she was promoted as Manager (Technical) on 31.07.2006 and further promoted as Technical Officer on 21.11.2013 and has been working as such till date.

(3.) While so, the fourth respondent issued a proceedings dated 26.02.2015 stating that the promotion given to the petitioner as Senior Draftsman on 02.06.1984 was invalid and the promotion was granted to her without completing Survey Training successfully. The training period was stated to be 28 days. According to the petitioner, notice has been issued to her after 30 years of service, when the petitioner was at the verge of retirement in May 2018. The said show cause notice dated 26.02.2015 is challenged in the present writ petition.