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Madras High Court

J.Gajalakshmi vs The Additional Chief ... on 10 August, 2023

Author: N.Sathish Kumar

Bench: N.Sathish Kumar

                                                                                 W.P.No.28361 of 2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 10.08.2023

                                                      CORAM:

                                  THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR

                                                W.P.No.28361 of 2022
                                         and W.M.P.Nos. 27669 & 27671 of 2022

                     J.Gajalakshmi                                                   ... Petitioner

                                                       Versus
                     1.The Additional Chief Secretary/Commissioner
                      of Revenue Administration
                     Ezhilagam, Chennai

                     2.The District Collector
                     Cuddalore

                     3.The Special Deputy Collector
                     Revenue Court, Cuddalore

                     4.The District Revenue Officer
                     District Revenue Office, Cuddalore                           ... Respondents

                     PRAYER: Writ Petition has been filed under Article 226 of the
                     Constitution of India to issue a Writ of Certiorarified Mandamus, calling for
                     the records of the impugned order of the 2nd respondent dated 15.10.2022
                     made in Na.Ka.A2-9988-2022 and quash the same and consequently direct
                     the 2nd respondent to grant promotion to the petitioner in the cadre of
                     Deputy Tahsildar from 01.11.2019 as granted to one Mrs.Rajammal vide
                     Proceedings      of    the     office    of    the     1st  respondent     in
                     Che.Mu.No.A.Na.1(1)/1781/2019-2 dated 01.11.2019.

                     1/6




https://www.mhc.tn.gov.in/judis
                                                                                      W.P.No.28361 of 2022

                                        For Petitioner     : Mr.Dhalapathy Vignesh Kumar

                                        For Respondents : Mr.P.Baladhandayutham
                                                          Special Government Pleader

                                                            ORDER

This Writ Petition has been filed to quash the proceedings of the 2nd respondent dated 15.10.2022 made in Na.Ka.A2-9988-2022 and consequently direct the 2nd respondent to grant promotion to the petitioner in the cadre of Deputy Tahsildar from 01.11.2019 as granted to one Mrs.Rajammal vide Proceedings of the office of the 1st respondent in Che.Mu.No.A.Na.1(1)/1781/2019-2 dated 01.11.2019.

2. The petitioner was originally appointed as Junior Assistant under the first respondent on 28.05.2009, whereas, one Rajammal joined as Junior Assistant in the Revenue Department on 10.06.2009 and posted at Cuddalore. Thereafter, the petitioner was mutually transferred to the Revenue Department and the petitioner was promoted as Deputy Tahsildar. Thereafter, in pursuant to the judgment of the Hon'ble Apex Court in Civil Appeal Nos. 251-256 of 2015 dated 12.03.2019, the petitioner's seniority position has been changed and she was reverted to the post of Special 2/6 https://www.mhc.tn.gov.in/judis W.P.No.28361 of 2022 Revenue Inspector, Excise Check Post, Cuddalore as per the directions of the Hon'ble Apex Court. Challenging the same, this writ petition has been filed.

3. The learned counsel for the petitioner fairly submitted that though the challenge has been made for reversion of the petitioner's position, now, he is restricting his prayer only with regard to considering the petitioner's representation dated 28.09.2022 to fix the seniority in the place where she has been transferred.

4. Since, the petitioner herself has not challenged the reversion as the same has happened due to the Judgment of the Hon'ble Supreme Court. This Court is also of the view that such reduction in the grade position cannot be challenged. At any event, the petitioner herself is not challenging the same.

5. Such view of the matter, the respondents shall now consider the representation of the petitioner dated 28.09.2022 and fix the seniority in the place where she has been posted. A communication dated 22.04.2013 from 3/6 https://www.mhc.tn.gov.in/judis W.P.No.28361 of 2022 the Commissionerate of Revenue Administration Office to the District Collector, Cuddalore also makes it clear that the Service Register of the Gajalakshmi/petitioner has not been sent in time.

6. Such view of the matter, this Court directs the respondent to fix the seniority of the petitioner considering the petitioner's representation dated 28.09.2022 within a period of one month from the date of receipt of a copy of this Order.

7. Accordingly, this writ petition stands disposed of. No costs. Consequently, connected miscellaneous petitions are closed.

10.08.2023 dhk Index:Yes/No Internet: Yes/No Neutral Citation:Yes/No 4/6 https://www.mhc.tn.gov.in/judis W.P.No.28361 of 2022 To

1.The Additional Chief Secretary/Commissioner of Revenue Administration Ezhilagam, Chennai

2.The District Collector Cuddalore

3.The Special Deputy Collector Revenue Court, Cuddalore

4.The District Revenue Officer District Revenue Office, Cuddalore N.SATHISH KUMAR, J.

5/6 https://www.mhc.tn.gov.in/judis W.P.No.28361 of 2022 dhk Order in:

W.P.No.28361 of 2022

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