P. MANIMEGALAI Vs. SECRETARY TO GOVERNMENT, REVENUE (SERVICES

JUDGEMENT

(1.) Heard Mr.V.Vijay Shankar, learned counsel for the petitioner and Mrs.P.Rose Kamalam, learned Additional Government Pleader appearing for the respondents.

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

(3.) The case of the petitioner is as follows:- The petitioner entered the service of the respondents as Junior Assistant on 18.08.1980. She was promoted as Assistant in 1985 and further promoted as Deputy Tahsildar for the panel year 1995 and promoted as Tahsildar in 2003. The next avenue of promotion to the post of Tahsildar was the post of Deputy Collector and according to the seniority of the petitioner, she had come within the zone of consideration for the said promotion for the panel year 2006-07. However, for the panel year 2006-07, the petitioner could be promoted as Deputy Collector against the quota reserved for SC community as she belong to SC community, in view of the pendency of disciplinary action against her during that time.