M. MANTHIRAMOORTHI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The relief sought for in the present writ petition is to forbear the respondents from filling up the post of Librarian and Information Assistant Grade-I in pursuant to Notification No.33/2018 dated Advertisement No.521 dtd. 14/11/2018 issued by the fourth respondent and the subsequent ranking list issued in No.Nil dtd. 17/9/2019 by appropriating the vacancies meant for promotion in violation of G.O.Ms.No.44, School Education Department, dtd. 23/2/2016, notified in the Tamil Nadu Government Gazette dtd. 23/2/2016 and consequently directing the respondents to fill up the vacancies to the post of Librarian and Information Assistant Grade-I by promotion by considering the petitioners as per the Service Rules.

(2.) The petitioner states that he was appointed as Librarian and Information Assistant Grade-II in Anna Centenary Library, Chennai in the year 2010 after due selection through the Teaches Recruitment Board (TRB). The petitioner further states that he is eligible for promotion to the post of Librarian and Information Assistant Grade-I.

(3.) However, the respondents have not followed the rules for promotion. Therefore, the petitioner was deprived of his promotion to the post of Librarian and Information Assistant Grade-I. The petitioner has narrated the rule position, which is not disputed by the respondents.