S SHIYAMALA Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE Original Application in O.A.No,2929 of 2002 before the Tamil Nadu Administrative Tribunal (hereinafter referred to as "the Tribunal") is now Writ Petition in W.P.No.11875 of 2007 before this Court.

(2.) THE petitioner was appointed as a Community Nutrition Instructress on 16.08.1982. Later, she was promoted as Assistant District Social Welfare Officer in the year 1995. She was temporarily appointed as a Child Development Project Officer by the Proc.Rc.No,21480/Ad.I (1)/95 dated 30.05.1995 by the second respondent, which is the promotional post to the Assistant District Welfare Social Officer.

(3.) THE petitioner filed an Original Application in O.A.No,2929 of 2002 (W.P.No.11875 of 2007) praying for a direction to the respondents to include her name in the panel for the year 1996-97 for Child Development Project Officer approved in G.O.Ms.No,63 of the first respondent dated 06.05.2002 at an appropriate place and consequently to promote her to the said post with retrospective effect from the date of promotion of her immediate junior.