(1.) The petitioner was appointed as Steno-Typist Grade II through Tamil Nadu Public Service Commission and was allotted to the District Consumer Disputes Redressal Forum, Chengelpet as Grade III Stenographer. She joined service on 8.3.1995. Later on, she was promoted as Grade I Stenographer in the office of the 2nd respondent.
(2.) The 5th respondent was also selected through Tamil Nadu Public Service Commission as Typist in the year 1988 and was allotted to the Department of Ex-servicemen's Welfare and accordingly he joined the service. Thereafter, in the year 1989, he was promoted as Steno-Typist in the same Department. While he was working as Steno-Typist in the said Department, he was transferred on deputation to the Tamil Nadu Dr. M.G.R. Medical University in the year 1992 as Steno-Typist Grade III. Accordingly, he was working in Dr. M.G.R. Medical University till December 1994. By order dated 12.12.1994, the Department of Ex-servicemen's Welfare placed the petitioner at the disposal of the 2nd respondent, namely State Consumer Disputes Redressal Commission, as per the 2nd respondent's order dated 6.12.1994 for appointment as Steno-Typist Grade III. Accordingly, he was relieved from the Tamil Nadu Dr. M.G.R. Medical University and he joined the 2nd respondent as Steno-Typist Grade III on 16.12.1994. His service was also regularised as Steno-Typist Grade III. He was then promoted as Steno-Typist Grade I with effect from 23.3.2000.
(3.) Admittedly, at the office of the 2nd respondent in the post of Steno-Typist Grade I, the 5th respondent was senior to the petitioner. While so, a post of Personal Assistant (Court work) was created in the office of the 2nd respondent as per G.O. Ms. No. 245, CF & CP (H1) Department dated 25.10.2006. As against the said post, since the 5th respondent was senior most in the post of Steno-Typist Grade I, he was promoted as Personal Assistant (Court work) as per the proceedings of the 2nd respondent dated 7.5.2007. The 5th respondent accordingly joined the post of Personal Assistant (Court work) on 17.5.2007.