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Kanagaraj vs The Commissioner/Director
2022 Latest Caselaw 7038 Mad

Citation : 2022 Latest Caselaw 7038 Mad
Judgement Date : 5 April, 2022

Madras High Court
Kanagaraj vs The Commissioner/Director on 5 April, 2022
                                                                            W.P.(MD)No.2291 of 2015


                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 05.04.2022

                                                      CORAM

                                  THE HONOURABLE MRS.JUSTICE S.SRIMATHY

                                              W.P.(MD)No.2291 of 2015
                 Kanagaraj                                                ... Petitioner
                                                         vs.
                 1.The Commissioner/Director,
                   Directorate of Technical Education,
                   Chennai - 600 002.

                 2.The Correspondent,
                   Nadar Mahajan Sangam Kamaraj Polytechnic,
                   Pazhavalai,
                   Kanyakumari District.                                  ... Respondents
                 PRAYER: Writ Petition filed under Article 226 of the Constitution of India for
                 issuance of Writ of Certiorarified Mandamus, to call for the records pertaining to
                 the order passed by the 1st respondent in Memo No.56728/C2/2011, dated
                 22.01.2015 and to quash the same as illegal and further to direct the 1st
                 respondent to approve the petitioner's promotion proposal, dated 23.06.2014.
                                     For Petitioner            : Mr.S.Chellapandian

                                     For R1                    : Mr.V.Om Prakash
                                                                 Government Advocate (Civil side)

                                     For R2                    : No appearance



                 1/9
https://www.mhc.tn.gov.in/judis
                                                                               W.P.(MD)No.2291 of 2015


                                                        ORDER

This Writ Petition is filed for issuance of a Writ of Certiorarified

Mandamus, to quash the impugned order passed in Memo No.56728/C2/2011,

dated 22.01.2015 and further to direct the 1st respondent to approve the

petitioner's promotion proposal, dated 23.06.2014.

2.The brief facts of the case are that the second respondent Institution was

established in the year 1982, vide G.O.Ms.No.1783, Education, dated 09.08.1982.

It is a Government Aided Polytechnic rendering technical education for the

students. While issuing the said G.O., the Government has sanctioned two

Assistants and three Junior Assistants posts. The petitioner was appointed as

Junior Assistant along with two persons on 20.09.1982. The appointment was

approved on 11.06.1989.

3. The contention of the petitioner is that the next avenue of promotion to

the petitioner is Assistant. The petitioner has passed the Account Test for

Subordinate Officers Part 1 and he has worked as Junior Assistant for the past

three years and hence the petitioner is fully qualified to hold the post from

https://www.mhc.tn.gov.in/judis W.P.(MD)No.2291 of 2015

07.02.1991. In the second respondent Institution, two sanctioned Assistant posts

were available but the second respondent appointed all the five candidates

including the petitioner as Junior Assistant. Later, the second respondent

intended to fill up those posts by virtue of promotion. The petitioner and other

three Junior Assistants were considered for the said post. Among the four eligible

candidates, two persons namely, Chandrasekar and Paramarthalingam, who

worked as Junior Assistants were promoted as Assistants since they were senior to

the petitioner. The second respondent promised the petitioner that they will

consider in future. After 18.07.1988, the Governing Council of the College could

not constitute the Selection Committee. Subsequently, on 30.09.2006, one

Chandrasekaran, who was promoted as Assistant in the year 1998 has voluntarily

retired from the service and the post fell vacant from 01.10.2006. Since the

petitioner is the only eligible internal candidate, the petitioner requested the

second respondent to honour the earlier promise and asked him to promote the

petitioner as Assistant.

4. Accordingly, the petitioner was appointed as Assistant in the said

Institution with effect from 01.10.2006, vide order, dated 01.05.2011. Necessary

https://www.mhc.tn.gov.in/judis W.P.(MD)No.2291 of 2015

proposal was submitted to the first respondent through letter, dated 09.02.2011,

for approval. The first respondent rejected the same on the ground that the

promotion was not made in accordance with G.O.Ms.No.1282, dated 26.07.1967

and circular, dated 31.01.1989, since the said promotion was not through the Staff

Selection Committee constituted by the Governing Council of College. As stated

earlier the Selection Committee was not constituted from 1998 till date.

5. The contention of the petitioner is that various non-teaching posts fell

vacant during the period 1998-2004, five non-teaching staffs who were working

in the cadre of Workshop Instructor prayed for promotion for the post of

Instructors. When the claim was not considered by the respondents herein, the

aggrieved persons have filed a Writ Petition in W.P.No.9111 of 1997 and this

Court allowed the petition, vide, dated 10.09.2004, directing the respondent to

consider the claim of the petitioner. Aggrieved over the same, respondents

therein, filed a Writ Appeal in W.A.No.207 of 2002 and the same was dismissed,

vide order, dated 01.06.2007. Pursuant to the said judgment, the first respondent

approved all the promotions without insisting the procedures contemplated either

in G.O.Ms. No. 1282, dated 26.07.1967 or circular, dated 03.01.1989 or

https://www.mhc.tn.gov.in/judis W.P.(MD)No.2291 of 2015

G.O.Ms.No.95, dated 26.03.2008. Since in the similar situation, this Court has

ordered to grant promotion, the petitioner is seeking a direction to direct the

respondents to approve the promotion.

6. The respondents submitted written instructions wherein it has been

stated that as per G.O.Ms. No. 1282, dated 26.07.1967 i.e. Grant-in-Aid Code

wherein the appointments are made by Direct Recruitment through Staff Selection

Committee. As per the DTE’s Circular No. 4323 / C2 / 1988 dated 03.01.1989

while filling up a vacant post, list of eligible candidates duly following rotation

will be obtained from the employment exchange, then interview will conducted.

The internal candidates will be permitted to compete with the external candidate

in the interview. The Selection Committee will select the eligible candidate and it

will be sent to Directorate of Technical Education. Since there were four

candidates in the earlier round, the seniors were considered and they were granted

promotion. Since there were no vacancy available, the second respondent has not

granted any promotion to the petitioner in the year 2006. One post fell vacant due

to voluntary retirement of one Chandrasekaran. The second respondent has

granted promotion to the petitioner with effect from 01.10.2006, vide order, dated

https://www.mhc.tn.gov.in/judis W.P.(MD)No.2291 of 2015

01.05.2011. The respondents have declined to grant approval, since the

promotion was not granted through Selection Committee.

7. Heard Mr.S.Chellapandian, the Learned Counsel for the petitioner and

Mr.V.Om Prakash Learned Government Advocate (Civil side) for the respondents

and perused the records.

8. Based on the available vacancy the petitioner was promoted to the post

of Assistant. However, the 1st respondent has not approved the promotion since

the promotion was not granted by the Selection Committee. It is seen from the

records that the School has never constituted any Selection Committee from 1998

till date. If it is the mistake of the Management the same cannot be fasten on the

petitioner. The first respondent ought to have directed the second respondent to

constitute the Selection Committee and if not constituted then penal action ought

to have been initiated.

9. The employee has legitimate expectation if he is qualified for promotion.

The 2nd respondent has not constituted Selection Committee and that cannot be a

https://www.mhc.tn.gov.in/judis W.P.(MD)No.2291 of 2015

sole ground to deny promotion. As rightly pointed out by the petitioner, earlier

occasion there were no Selection Committee and promotion were granted and the

same was approved by the 1st respondent. Now the 1st respondent cannot deny the

approval. It is seen from the records that the petitioner was aged about 53 years at

the time of filing this Writ Petition and now the petitioner has attained

superannuation. At this stage denying promotion will seriously prejudice the

rights of the petitioner. Therefore, this Court is of the considered opinion the

impugned order is liable to be set aside.

10. Hence the impugned order is set aside and the first respondent is

directed to approve the petitioner's promotion from 01.10.2006 onwards and

confer service benefits to the petitioner. It is seen that the College has promoted

the petitioner, vide order, dated 01.05.2011 with effect from 01.10.2006 and the

petitioner is rendering service in the promoted post. Therefore, the petitioner is

entitled to monetary benefits. The respondents are directed to confer promotion

with effect from 01.10.2006 and confer service and monetary benefits to the

petitioner and the said exercise shall be completed within a period of six weeks

from the date of receipt of the copy of the order.

https://www.mhc.tn.gov.in/judis W.P.(MD)No.2291 of 2015

11. With the above direction, the Writ Petition is allowed. No costs.

                 Index : Yes / No                                             05.04.2022
                 Internet : Yes

                 Tmg

                 To

                 The Commissioner/Director,
                 Directorate of Technical Education,
                 Chennai - 600 002.





https://www.mhc.tn.gov.in/judis
                                                                  W.P.(MD)No.2291 of 2015


                                                                       S.SRIMATHY, J
                                                                                    Tmg

                 Note:
                 In view of the present lock down owing to
                 COVID-19 pandemic, a web copy of the order
                 may be utilized for official purposes, but,
                 ensuring that the copy of the order that is
                 presented is the correct copy, shall be the
                 responsibility of the Advocate/litigant
                 concerned.




                                                               W.P.(MD)No.2291 of 2015




                                                                             05.04.2022





https://www.mhc.tn.gov.in/judis

 
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