LAWS(MAD)-2019-11-561

S.KAMALA Vs. GOVERNMENT OF TAMIL NADU

Decided On November 07, 2019
S.KAMALA Appellant
V/S
GOVERNMENT OF TAMIL NADU Respondents

JUDGEMENT

(1.) This petition has been filed by the petitioner to call for the records of the first respondent / Government in G. O. [2D]. No. 1, Finance (T. & A. ) Department, dated 28. 01. 2005, quash the same and issue consequent directions to the respondents to give retrospective effect to the petitioner's promotion as Assistant Treasuries Officer and to give retrospective effect to her the petitioner's promotion as Accounts Officer from the date of promotion of her immediate juniors to the respective post and to grant consequential service and monetary benefits.

(2.) The writ petitioner joined service as Junior Assistant in the Treasuries and Accounts Department in Tiruchirapalli District on 31. 07. 1968 and thereafter she was promoted to the post of Assistant / Accountant with effect from 01. 10. 1973 and was promoted as Superintendent in the year 1993 and as an Assistant Treasury Officer in the year 2000 and as Accounts Officer in 2005.

(3.) The grievance of the petitioner is that whenever the option was called for deputation to one year Sub Treasury Training, the petitioner exercised her option for such training. Since the seniority list of Superintendent was not published and circulated in the Department, she was not able to know her placement in the seniority list. On perusing the seniority list available in the office, the petitioner came to know that she should have been promoted as Assistant Treasury Officer in the year 1998 itself but on account of delay and lapse on the part of the respondent Department to depute her for one year training in time in accordance with her seniority in the post of Superintendent, her promotion got delayed. Hence, a representation dated 01. 09. 1997 was made by the petitioner while she was working as Superintendent in the office of the Director of Pensions, Chennai, requesting the 2nd respondent to depute her for Sub Treasury Training for one year in any one of the Sub Treasuries of Chennai City. Due to the said personal request of the petitioner, she was deputed for Sub Treasury training to the Sub Treasury, Tambaram on 25. 06. 1998 and completed the training on 24. 06. 1999. Therefore, she was not included in the temporary panel for the year 2000-2001.