- (1.) Aggrieved by the dismissal by the High Court, of their claim for promotion to the post of Junior Bailiff, persons working as Office Assistants/Record Clerks in various courts in Erode District of the State of Tamil Nadu have come up with this special leave petition.
(2.) We have heard Mr. Purushottam Sharma Tripathi, learned counsel appearing for the petitioners.
(3.) 22 persons, of whom 3 are working as Record Clerks and the rest working as Office Assistants in various courts in Erode District filed a writ petition on the file of the High Court of Judicature at Madras, seeking a Mandamus to consider their claim for promotion to the post of Junior Bailiff, without insisting on the educational qualification of a pass in SSLC. Their claim was based upon (1) a previous order of the High Court dated 22.07.2009 in a batch of cases and (2) the fact that the vacancies to which they lay a claim, arose before the issue of the Tamil Nadu Government Servants (Conditions of Service) Act, 2016 and that, therefore, a pass in SSLC cannot be insisted upon as a qualification for promotion to the post of Junior Bailiff.;