Madras High Court
V. Murugesan vs The Additional Chief Secretary To ... on 10 March, 2022
Author: D.Krishnakumar
Bench: D.Krishnakumar
W.P. No.3453 of 2022
and
W.M.P.No. 3564 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 10.03.2022
CORAM
THE HONOURABLE MR.JUSTICE D.KRISHNAKUMAR
W.P. No.3453 of 2022
and
W.M.P.No. 3564 of 2022
V. Murugesan
... Petitioner
Vs.
1. The Additional Chief Secretary to Government,
Municipal Administration and Water Supply (MC-3) Department,
Secretariat,
Chennai - 600 039.
2. The Additional Chief Secretary to Government,
Finance (Pay Cell) Department,
Secretariat,
Chennai - 600 039.
3. The Principal Secretary/Commissioner,
Greater Chennai Corporation,
Ripon Building,
Chennai - 600 003.
4. The Deputy Commissioner (Works),
Greater Chennai Corporation,
Ripon Building,
Chennai - 600 003.
5. The Assistant Commissioner,
General Administration Personnel,
Greater Chennai Corporation,
Ripon Building,
Chennai - 600 003.
https://www.mhc.tn.gov.in/judis
... Respondents
1/6
W.P. No.3453 of 2022
and
W.M.P.No. 3564 of 2022
Prayer : Writ Petition filed under Article 226 of the Constitution of India, for
the issuance of a writ of mandamus directing the 1st and 3rd respondents to
consider the case of the petitioner for promotion to the post of System Analyst
in the third respondent Corporation as done in the case of a similarly placed
candidate G. Rajeswari (System Analyst) with all service and monetary
benefits.
For Petitioner : Mr. R. Singaravelan
For Respondents : Mr. V. Jeevagiridharan
Additional Government Pleader
for R1 and R2
Mr. M. Ganesan,
Standing Counsel,
for R3 to R5.
ORDER
The writ petition is filed for the issuance of a writ of mandamus directing the 1st and 3rd respondents to consider the case of the petitioner for promotion to the post of System Analyst in the third respondent Corporation as done in the case of a similarly placed candidate G. Rajeswari (System Analyst) with all service and monetary benefits.
2. According to the writ petitioner, the third respondent/the Principal Secretary has sent a proposal to the Government on 24.02.2022 vide Letter No. E1/36590/2019 dated 21.01.2022 for approval of draft Information Technology service rules and Information Technology subordinate service rules along with proposed sanction strength for various posts. https://www.mhc.tn.gov.in/judis 2/6 W.P. No.3453 of 2022 and W.M.P.No. 3564 of 2022
3. The learned Government Pleader appearing for the respondents submitted that the said proposal is still pending.
4. The learned counsel for the petitioner requested to give direction to the first respondent to consider the said proposal and to take action as early as possible otherwise it will cause hardship to the petitioner if it is pending before him.
5. The learned Government Pleader on written instructions submitted that the said proposal of the third respondent corporation is under examination.
6. Therefore, considering the said fact that the aforesaid proposal was received from the third respondent on 24.02.2022 is pending with the first respondent Government, this court is of the view that the first respondent has to examine the said proposal and to consider and take appropriate decision for approval of draft Information Technology service rules and Information Technology subordinate service rules along with proposed sanction strength within a period of six (6) months from the date of receipt of a copy of this order.
https://www.mhc.tn.gov.in/judis 3/6 W.P. No.3453 of 2022 and W.M.P.No. 3564 of 2022
7. With the above direction, the writ petition is disposed of. No costs.
Consequently, connected miscellaneous petition is closed.
10.03.2022
Index : Yes / No
Internet : Yes/ No
mrn
https://www.mhc.tn.gov.in/judis 4/6 W.P. No.3453 of 2022 and W.M.P.No. 3564 of 2022 To
1. The Additional Chief Secretary to Government, Municipal Administration and Water Supply (MC-3) Department, Secretariat, Chennai - 600 039.
2. The Additional Chief Secretary to Government, Finance (Pay Cell) Department, Secretariat, Chennai - 600 039.
3. The Principal Secretary/Commissioner, Greater Chennai Corporation, Ripon Building, Chennai - 600 003.
4. The Deputy Commissioner (Works), Greater Chennai Corporation, Ripon Building, Chennai - 600 003.
5. The Assistant Commissioner, General Administration Personnel, Greater Chennai Corporation, Ripon Building, Chennai - 600 003.
https://www.mhc.tn.gov.in/judis 5/6 W.P. No.3453 of 2022 and W.M.P.No. 3564 of 2022 D.KRISHNAKUMAR, J.
(mrn) W.P. No.3453 of 2022 and W.M.P.No. 3564 of 2022 10.03.2022 https://www.mhc.tn.gov.in/judis 6/6