M THULASILAKSHMI Vs. ADDITIONAL CHIEF SECRETARY TO GOVERNMENT HOME(TRANSPORT IV) DEPARTMENT SECRETARIAT, CHENNAI

JUDGEMENT

(1.) The cause for the present writ petitions aroused on account of an order of rejection passed by the first respondent in proceedings dated 1.12.2017 stating that the promotion/transfer accorded to 92 Typists and 7 Steno-typists Grade III as Assistants in the panel of the year 2012-2013 to 2014-2015 is not accordance with the Special Rules 30(c) and 9(f) of the Tamil Nadu Ministerial Service respectively and in view of the fact that the 92 Typists and 7 Steno-typists Grade III had not served as Junior Assistants for a period of one year as contemplated under the Special Rules, they are not eligible for promotion to the post of Superintendents.

(2.) The facts to be considered are that the writ petitioners were selected by the Tamil Nadu Public Service Commission as Typists/Steno-typists and appointed as such. The writ petitioners had passed all the departmental examinations and their respective probations were declared on completion of satisfactory tenure of service as prescribed. The writ petitioners are maintaining clean records of service.

(3.) The second respondent had published a panel of eligible Junior Assistants/Steno-typists/Typists fit for promotion as Assistants and posted them as Accountants in Regional Transport Offices. The writ petitioners were promoted as Assistants/Accountants during the year 2012 and accordingly posted in Regional Transport Offices. The writ petitioners were served in the post of Assistants/Accountants for about six years from the year 2012 onwards.