M BANING DURAIRAJ Vs. PRINCIPAL SECRETARY TO GOVERNMENT SCHOOL EDUCATION DEPARTMENT SECRETARIAT, CHENNAI, AND OTHERS

JUDGEMENT

(1.) With the consent of both sides, this writ petition is taken up for final disposal at the stage of admission itself.

(2.) Heard the learned counsel on either side.

(3.) The petitioner was appointed as a Secondary Grade Teacher on 18.01.1999. He was promoted as B.T.Assistant (Tamil) on 15.11.2012. The petitioner subsequently wanted reversion to the post of Secondary Grade Teacher from the post of B.T.Assistant (Tamil). He gave a representation, dated 18.08.2017, in this regard. Since it was not considered, he filed a writ petition in W.P.(MD) No.2817 of 2018 for directing the Authorities to consider his request for reversion to the post of Secondary Grade Teacher from the post of B.T.Assistant (Tamil). In the said writ petition, there is a consequential prayer for inclusion of his name in the promotion panel list to be prepared for the post of Primary School Headmaster as on 01.01.2018. The said writ petition is admittedly still pending before this Court and no final orders have been passed in the said writ petition. Likewise, the Authorities have also not passed any orders on the petitioner's request for reversion to the post of Secondary Grade Teacher. In the meanwhile, the impugned promotion panel list for the post of Primary School Headmaster in Thiruvadanai Union, Ramanathapuram District, as on 01.01.2018, has been issued by the fourth respondent herein. The said promotion panel list is under challenge in this writ petition.