V KRISHNAVENI Vs. PRINCIPAL DISTRICT AND SESSIONS JUDGE

JUDGEMENT

(1.) This writ petition has been filed, seeking a Writ of Certiorarified Mandamus, seeking to quash the order dated 31.05.2016 passed in A.No.12- G/2016 and to direct the respondent to fix the original seniority; to direct the respondent to provide all categorical promotions upto Grade-II Bench Clerk along with backwages within a limited time frame.

(2.) The petitioner / V.Krishnaveni, W/o.late P.Govindhan (then Process Server at the Principal District Court, Madurai) was appointed as Junior Assistant on compassionate ground, subject to concurrence of the Tamil Nadu Public Service Commission and posted as Junior Assistant, II Additional District Court / Special Court for CBI cases, Madurai. Accordingly, she joined duty on 01.12006.

(3.) Whether (based upon the said letter dated 12.11.2012) cancellation of promotions given to the petitioner and the reversion to her original post, is fair legal and justified is the issue to be considered