Madras High Court
V.P.Mallammal vs The District Elementary Education ... on 19 December, 2018
Author: S.M.Subramaniam
Bench: S.M.Subramaniam
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 19.12.2018
CORAM
THE HONOURABLE Mr. JUSTICE S.M.SUBRAMANIAM
W.P.No.28746 of 2005
V.P.Mallammal ....Petitioner
-vs-
1. The District Elementary Education Officer,
Coimbatore, Coimbatore District.
2. The Assistant Elementary Education Officer,
Anaimalai Panchayat Union Unit,
Anaimalai, Pollachi (T.K),
Coimbatore District. ...Respondents
Prayer: Writ Petition is filed under Article 226 of the Constitution of
India, for the issuance of a Writ of Mandamus, directing the 1st
respondent to make necessary entry in the service register of the
petitioner for having acquired the additional qualification of MA
degree (Tamil) passed in the year 2004 and to consider her name for
inclusion in the combined seniority list fit for promotion to th epost
of Tamil Pandit for the year 2005 in the petitioners unit based on
her seniority.
For Petitioner : M/s.K.Thennan
For Respondents : Mr.A.Rajaperumal
Additional Government Pleader.
http://www.judis.nic.in
2
ORDER
The learned counsel for the writ petitioner states that the present writ petition was filed for a direction to direct the first respondent to make necessary entry in the service register of the petitioner for having acquired the additional qualification of MA degree (Tamil) passed in the year 2004 and to consider her name for inclusion in the combined seniority list fit for promotion to the post of Tamil Pandit for the year 2005 in the petitioner's unit based on her seniority.
2. Even at the time of filing of the writ petition, the writ petitioner was aged about 52 years and she would have attained the age of superannuation during the year 2011 itself. This apart, promotion can never be claimed as a matter of right. However, consideration for promotion is a fundamental right of the employee. All promotions are to be made strictly in accordance with the rules in force and by following the seniority.
3. In the present case, the writ petitioner attained the age of superannuation long back and in view of the fact the claim of the writ petitioner is in relation to her promotion by including the degree http://www.judis.nic.in 3 in her service register, it is left open to the writ petitioner to approach the Competent Authority, if the grievances still exist.
4. Accordingly, the writ petition stands disposed of. No Costs.
19.12.2018 Pkn Speaking order Index: Yes Internet: Yes To
1. The District Elementary Education Officer, Coimbatore, Coimbatore District.
2. The Assistant Elementary Education Officer, Anaimalai Panchayat Union Unit, Anaimalai, Pollachi (T.K), Coimbatore District.
http://www.judis.nic.in 4 S.M.SUBRAMANIAM, J.
Pkn W.P.No.28746 of 2005 19.12.2018 http://www.judis.nic.in