M. MANI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The relief sought for in this writ petition is calling for the records in respect of the resolution dated 16.03.2018 of the syndicate meeting of 2nd respondent, disqualifying persons qualified through open university system for promotion and quash the same as far as list of cadre for Assistant Registrar and thereby, directing 2nd respondent to consider the petitioner for promotion to the cadre of Assistant Registrar for the year April 2018-March 2019.

(2.) The writ petitioner was appointed in Class IV service from the year 1984 under the second respondent/University of Madras and subsequently, he was promoted to the post of Junior Assistant.

(3.) The learned counsel for the writ petitioner states that the writ petitioner was further promoted to the post of Assistant and now, holding the post of Section Officer. The learned counsel appearing on behalf of the writ petitioner states that the writ petitioner is fully qualified for the promotion to the post of Assistant Registrar in the order of seniority. The writ petitioner has possessed M.A. degree qualification through open university scheme and the writ petitioner claims that the said post graduate degree obtained through open university scheme is valid and he is fully qualified for the promotion to the post of Assistant Registrar in the order of seniority. The respondent had prepared a panel for promotion to the post of Assistant Registrar for the period from April 2018 to March 2019, and the name of the writ petitioner has been deferred on account of the fact that he possessed the qualification of Master degree obtained through open university scheme and the names of the other similarly placed employees, who secured degree through open university scheme were also deferred.