V VIJAYAMAREESWARI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner has filed this writ petition seeking issuance of a writ of certiorarified mandamus to call for the records connected in No.10527/b1/2011, dated 30.05.2011 passed by the second respondent, to quash the same and to direct the respondents to promote the petitioner as Head of Department from 2001 onwards and as Principal on a par with the petitioner's juniors, i.e., from the year 2006 itself.

(2.) The facts in brief are as under: The petitioner was selected and appointed as Junior Instructor in Electronics under Rule 10(a)(i) of the General Rules for the Tamil Nadu State and Subordinate Service Rules vide order dated 30.01.1975 and she joined with effect from 07.01975.

(3.) The petitioner was thereafter selected through the Tamil Nadu Public Service Commission for appointment as Junior Instructor on 108.1975 and was subsequently, promoted as Associate Lecturer with effect from 05.10.1993 and as Senior Lecturer on 14.11.2005 with effect from 1991 and then was promoted as Head of Department and joined on 06.10.2006. She was thereafter promoted as Polytechnic Principal on 26.09.2012 and was allowed to retire from service on attaining the age of superannuation on 30.09.2012.