P. KALAICHELVI Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking a writ of mandamus directing the third respondent to assign correct priority Ex-serviceman seniority number to the petitioner as on 6.10.2010 by uploading the same in their website and to forward the petitioner's name to the second respondent for appointment on seniority basis and to direct the second respondent to appoint the petitioner as PG Teacher in Chemistry.

(2.) The petitioner studied M.Sc. (Chemistry) and B.Ed. Degree and registered his M.Sc. Degree on 15.9.2009 and B.Ed. Degree on 6.10.2010 in the office of the third respondent with priority of Ex-servicemen as DEP/A Ex-serviceman seniority No.PM/21562/2011, dated 11.2.2011. The petitioner submitted the certificate of dependency dated 7.9.2010 on 6.10.2010 to the third respondent while registering her B.Ed. degree.

(3.) According to the petitioner, if the certificate of dependency of Ex-serviceman dated 7.9.2010 was taken into account on 6.10.2010 itself, the seniority of the petitioner would have been earlier in point of time and, therefore, she should have been assigned the correct priority in Ex-servicemen seniority. But, it is alleged that the third respondent erroneously assigned the seniority as PM/11562/2011, dated 11.2.2011.