AGRICULTURAL PRODUCTION COMMISSIONER Vs. R.SAMBOSHINI

JUDGEMENT

(1.) The instant writ appeal is directed against the order, dated 15.04.2019, passed by the learned Single Judge in W.P.No.28952 of 2015.

(2.) The writ petition is one for issuance of a writ of certiorarified mandamus to call for the records relating to Government Letter No.27841/AA4(1)/2014-6, dated 12.05.2015, Agriculture (AA4) Department, Secretariat, Chennai-9, issued by the Agricultural Production Commissioner and Secretary to Government, Agricultural Department, Chennai-9 and to quash the same and upgrade the scale of pay of the writ petitioner and promote her to the post of Senior Supervisor, as done in the case of similarly placed person.

(3.) The case of the writ petitioner/respondent is that she was appointed as Telephone Director at the Office of Director of Agriculture, Chennai. There was no avenue of promotion for the post of Telephone Operator. However, for the Telephone Operators, working in the Secretariat, there was an avenue of promoting them to the post of Telephone Supervisors. The writ petitioner states that in an identical case, pertaining to one R.V.Deenadayalan, a judgment has been passed by this Court in W.A.No.1188 of 2009, dated 15.07.2010, whereby this Court directed the said R.V.Deenadayalan to be promoted as Telephone Supervisor. The writ petitioner, therefore states that since her case is identically placed to that of R.V.Deenadayalan, the same benefit be given to her as well.