G ARJUNAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner has approached this Court, seeking the following relief:

(2.) All the petitioners herein are the employees of the Secretariat. They were initially appointed in last grade service and subsequently, on their requisite qualification, they were promoted to the higher post in the secretariat service. According to the petitioners, all of them have acquired Degrees in various subjects after going through Pre-founation and Foundation courses conducted by the Open University. Since they acquired Degree qualification during their service, they were promoted as Assistant Section Officers and in the said posts, the petitioners are working as on date.

(3.) The next avenue of promotion to the post of Assistant Section Officer is the post of Section Officer. As far as the first and second petitioners were concerned, they came within the zone of consideration for the panel year 2010-2011 for promotion to the post of Section Officer. As far as other writ petitioners 3 to 6, they came within the zone of consideration for the panel year 2011-12. When the promotions were effected during the panel years 2010-11 and 2011-12, the names of the petitioners came to be omitted.