A KARUPPIAH Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned Additional Government Pleader appearing on behalf of the respondents.

(2.) IT is stated by the petitioner that he was, initially, selected for appointment to the post of Secondary Grade Teacher, through the employment exchange, on merits, and he had joined in service, on 6.3.1974. He was promoted to the post of Primary School Headmaster, on 17.8.1982 and he has been continuing as such in Idayapatti Panchayat Union Elementary School. As per G.O.Ms.No.400, Education, Science and Technology Department, dated 25.5.1995, all the Secondary Grade Teachers were made eligible for promotion to the post of Middle School Head Master and the said Government Order is to be deemed to have come into force, with effect from 25.5.95.

(3.) IT has been further stated that the name of the petitioner should have been included in the panel for promotion to the post of Secondary Grade Headmaster, drawn as on 1.1.95, as he was fully qualified to be promoted to the said post on the said date. However, his name was not included in the panel for promotion. Therefore, the petitioner had submitted a representation, dated 14.3.95, to the Additional Assistant Educational Officer, Pudukottai, requesting him to include his name in the panel drawn on 1.1.1995. However, the respondents have not taken any steps to include the name of the petitioner in the panel drawn on 1.1.95, along with the others, who have been included in the said panel. The Government Order in G.O.Ms.No.400, Education, Science and Technology Department, dated 25.5.1995, cannot affect the panel drawn on 1.1.1995. In such circumstances, the petitioner has filed an Original Application before the Tamil Nadu Administrative Tribunal, in O.A.No.2109 of 1996, which has been transferred to this Court and re-numbered as W.P.No.27655 of 2006.