V. ASOKAN Vs. INSPECTOR
LAWS(MAD)-2022-7-290
HIGH COURT OF MADRAS
Decided on July 08,2022

V. ASOKAN Appellant
VERSUS
INSPECTOR Respondents

JUDGEMENT

- (1.)The order of rejection, rejecting the claim of the writ petitioner to revise the seniority of the writ petitioner in the cadre of Chief Head Warder is under challenge in the present writ petition.
(2.)The writ petitioner was appointed as Grade-II Warder in the Prison Department. He was promoted as Grade-II Warder and now serving as Chief Head Warder in Central Prison, Chennai. The petitioner while serving at Central Prison, Trichy, he made a request application to transfer him to Central Prison, Chennai. During the relevant period of time, the District was the unit for the appointment, transfer and promotion. But subsequently, the Government modified the service rules and brought the entire State in one unit in respect of Warders and prepared seniority list.
(3.)When the seniority list was prepared in the year 2010, the name of the petitioner did not found place. The petitioner made a representation and requested to remove his name from the employees list of Central Prison, Trichy and to include his name in the employees list of the Central Prison, Chennai. Accordingly, the name of the petitioner was removed from the seniority list at Central Prison, Trichy and included in seniority list at Central Prison, Chennai by the proceedings dtd. 9/1/2010. The State wise seniority list for the year 2011-2012 was prepared by the respondent on 14/10/2010, wherein, the name of the petitioner was not included in the appropriate place. Numbers of juniors to the petitioner have been arrayed as seniors and they have given further promotion to the post of Assistant Jailors.


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.