High CourtsDivision Bench(2007) 08 MAD CK 0176

Union of India (UOI) vs The Central Administrative Tribunal and Others

Madras High Court · Decided on 29 August 2007

HON’BLE JUDGES
S. Tamilvanan, J · Elipe Dharma Rao, J
RESULT
Dismissed
CASE NUMBER
Writ Petition No. 40112 of 2005

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Judgment

15 paragraphs · 337 words

Elipe Dharma Rao, J.—The writ petition has been filed against the order of the Tribunal wherein the Tribunal after considering the facts and

circumstances of the case, prescribing the qualification for promotion to the post of Head Master Grade I, from the feeder categories of School

Assistant Grade I, Head master Grade II and Deputy Inspector of Schools with three years service in the grade, providing exception to the total

length of service in any post not below the rank of School Assistant Gr. II shall be not less than 10 years is unreasonable on the ground that it has

no nexus to the object sought to be achieved.

2.

The Tribunal has given its reasons in paragraph 19 of the order stating that the persons who are qualified and holding the post of Head Master

Grade II with three years of service in the grade are eligible for consideration to the post of Head Master Grade I. In other words, the eligible

categories are School Assistant Gr. I, Head Master Gr. II, Deputy Inspector of Schools with three years of service in the grade are all equally

eligible for consideration for the purpose of promotion to the Grade I H.M. But, the exception providing benefit to the persons possessing longer

years of service in the lower grade would be contrary to the seniority of the persons that are assigned to them in H.M. Gr. II. The Tribunal further

held that a teacher who could not get into Grade II for long number of years is given the benefit as against a Grade II teacher who got that

selection on his merit earlier than his seniors. Therefore, if the second proviso added to Clause II is allowed to continue, it will affect the merit as

has been rightly held by the Tribunal.

3.

On appreciation of the available materials on record, we see no reason to interfere with the well considered order passed by the Tribunal. The

writ petition fails and the same is dismissed. No costs.