LAWS(MAD)-2019-11-805

N.UMAPATHY Vs. GOVERNMENT OF TAMIL NADU

Decided On November 15, 2019
N.UMAPATHY Appellant
V/S
GOVERNMENT OF TAMIL NADU Respondents

JUDGEMENT

(1.) The relief sought for in the present writ petition is to direct the respondents to promote the petitioners to the post of Elementary School Head Masters in Tamil Medium/Telugu Medium/Bilingual Schools by including their names in the appropriate panel based on their seniority and eligibility by preparing combined seniority list of both Tamil and Telugu Medium Teachers, with consequential and other attendant benefits including retrospective promotion on par with juniors with arrears of salary and other benefits, within the time frame to be fixed by this Court.

(2.) It is the case that the petitioners are working as Secondary Grade Teachers (Telugu) in Telugu Medium Schools and Bilingual Schools in Pallipattu Panchayat Union, Thiruvallur District. They have passed the Second Class Language Test in Tamil conducted by TNPSC and eligible for promotion to the post of Elementary School Head Master in both Tamil and Telugu Medium Schools.

(3.) The learned counsel for the petitioners submitted that the petitioners are fully qualified and eligible for promotion to the post of Elementary School Head Masters in Tamil Medium/Telugu Medium/Bilingual Schools, however, they were not yet given promotion by the respondents. In spite of several representations made by the petitioners, the respondents 3 & 4 have not yet taken any steps to include the names of the petitioners in the appropriate panel based on their seniority and eligibility by preparing combined seniority list of both Tamil and Telugu Medium Teachers. He also produced a copy of the order dated 17.03.2010 passed in W.P.No.9684 and 1019 of 2009 before this Court.