Madras High Court
V.Lakshmi vs The State Of Tamil Nadu Rep. By Its on 9 April, 2018
Author: S.M.Subramaniam
Bench: S.M.Subramaniam
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 09.04.2018
CORAM
THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
W.P.No.8294 of 2018
V.Lakshmi ... Petitioner
-vs-
1.The State of Tamil Nadu rep. by its
Principal Secretary,
Rural Development and
Panchayat Raj Department,
Secretariat,
Chennai - 600 009.
2.The Director,
Rurual Development and
Panchayat Raj Department,
Panagal Maaligai,
Saidapet,
Chennai - 600 015.
3.The District Collector,
Nagappattinam,
Nagappattinam District. ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of India, praying for the issue of a Writ of Mandamus, directing the first and second respondents to pass orders on the proposal of the third respondent dated 06.06.2016 with regard to promotion on par with petitioner's juniors based on the Government Orders in G.O.(2Pa) No.7, Rural Development and Panchayat Raj (Pa.a-4) Department, dated 30.01.2012 and G.O.(1Pa).No.447, Rural Development and Panchayat Raj (Pa.a-4) Department, dated 19.08.2015 and G.O.(2Pa).No.23, Rural Development and Panchayat Raj (Pa.a-4) Department, dated 07.04.2016 passed by the first respondent within a time limit that may be specified by this Hon'ble Court.
For Petitioner :: Mr.G.Elanchezhiyan
For Respondents :: Mr.G.B.Rajesh
Government Advocate
* * * * *
O R D E R
The relief sought for in this writ petition is to direct the first and second respondents to pass orders on the proposal of the third respondent dated 06.06.2016 with regard to promotion on par with petitioner's juniors based on the Government Orders in G.O.(2Pa) No.7, Rural Development and Panchayat Raj (Pa.a-4) Department, dated 30.01.2012 and G.O.(1Pa).No.447, Rural Development and Panchayat Raj (Pa.a-4) Department, dated 19.08.2015 and G.O.(2Pa).No.23, Rural Development and Panchayat Raj (Pa.a-4) Department, dated 07.04.2016 passed by the first respondent within a time limit that may be specified by this Hon'ble Court.
2.The grievances of the writ petitioner is that his juniors were already promoted as upto the level of Deputy Block Officer. However, the case of the writ petitioner was not considered on par with his immediate juniors.
3.The learned counsel appearing on behalf of the writ petitioners states that the District Collector, Nagappattinam already sent a proposal to the Director in proceedings dated 06.06.2016. However, no decision has been taken in this regard and the proposal is kept pending for about two years. In this regard, the writ petitioner also has submitted his representation on 27.02.2017.
4.Thus, without going into the merits of the matter, the first respondent is directed to consider the representation submitted by the writ petitioners on 27.02.2017 and pass orders on merits and in accordance with law, within a period of twelve weeks from the date of receipt of a copy of this order. The writ petitioner is directed to enclose the copy of the representation and all relevant documents along with the orders passed in this writ petition.
5.Accordingly, the writ petition stands disposed of. However, there is no order as to costs.
09.04.2018 Speaking order Index : Yes Internet: Yes ah To
1.The State of Tamil Nadu rep. by its Principal Secretary, Rural Development and Panchayat Raj Department, Secretariat, Chennai - 600 009.
2.The Director, Rurual Development and Panchayat Raj Department, Panagal Maaligai, Saidapet, Chennai - 600 015.
3.The District Collector, Nagappattinam, Nagappattinam District.
S.M.SUBRAMANIAM, J.
ah W.P.No.8294 of 2018 09.04.2018