Madras High Court
P.Rajan vs The Agricultural Production ... on 7 March, 2022
W.P.(MD)No.22605 of 2015
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 07.03.2022
CORAM
THE HONOURABLE MRS.JUSTICE S.SRIMATHY
W.P.(MD)No.22605 of 2015
and
M.P.(MD)No.1 of 2015
P.Rajan,
Deputy Director of Horticulture,
Virudhunagar. ... Petitioner
vs.
1.The Agricultural Production Commissioner
and Principal Secretary to Government,
Agriculture Department, Secretariat,
Chennai 600 009.
2.The Director of Horticulture and Plantation Crops,
Chepauk, Chennai 600 005.
3.N. Ramanathan,
Deputy Director of Horticulture,
Dindigul. ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of India for
1/8
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W.P.(MD)No.22605 of 2015
issuance of Writ of Certiorarified Mandamus, to call for the records of the 2nd
respondent in his letter in Lr.No.GES4/9597/2015, dated 07.09.2015 and to quash
the same and consequently, to direct the 2nd respondent herein to re-fix the
seniority of the petitioner based on the date of regularisation in the post of
Horticulture Officer with effect from 17.11.1981 and place the petitioner above
the juniors and promote the petitioner to the post of Joint Director in Horticulture
Department.
For Petitioner : Mr.M.Muthugeethayan
For R1 and R2 : Mr.N.Ramesh Arumugam
Government Advocate (Civil side)
For R3 : No appearance
*****
ORDER
This Writ Petition is filed for issuance of a Writ of Certiorarified
Mandamus, to quash the impugned order passed by the 2nd respondent in his letter
in Lr.No.GES4/9597/2015, dated 07.09.2015 and consequently, to direct the 2nd
respondent herein to re-fix the seniority of the petitioner based on the date of
regularization in the post of Horticulture Officer with effect from 17.11.1981 and
place the petitioner above the juniors and promote the petitioner to the post of
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W.P.(MD)No.22605 of 2015
Joint Director in Horticulture Department.
2. The petitioner was originally appointed as Horticulture Officer by the
Director of Horticulture and Plantation Crops on 02.11.1981, temporarily under
Rule 10 (a) (1) of the General Rules. The Government issued G.O.Ms.No.1714,
Agricultural Department, dated 05.09.1984, by granting the Special Rules for the
Tamil Nadu Agricultural Sub-ordinate Service and included B.Sc., Horticulture as
educational qualification to the post of Horticulture Officers in Rule 7.
Thereafter, Tamil Nadu Public Service Commission called for applications during
the year 1983-1984 for the post of Horticulture Officers. The petitioner was
selected as Horticulture Officer in the year 1983-1984, by the proceedings, dated
18.07.1985, by invoking Rule 23 (a) (ii) General Rules for Tamil Nadu State and
Sub-ordinate Service Rules. The petitioner submits that he ought to have
retrospectively regularized from the date of initial appointment under 10(a)(i), ie.,
17.11.1981.
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W.P.(MD)No.22605 of 2015
3.The petitioner states that the seniority ought to have been considered
from the initial appointment, since the petitioner is the senior most person from
the above stated proceedings, dated 18.07.1985. The State Government issued
G.O.Ms.No.274, Agricultural (AAI) Department, dated 01.06.1995, to the effect
that 179 persons from the cadre of Agricultural Officers who have already worked
and are working in the Horticultural Department can give their willing to avail
promotion as Assistant Director of Horticultural in Horticultural Department. 123
persons have submitted to remain in the Horticultural Department. The said 123
persons were posted in Horticultural Department on service lent basis were also
absorbed in Horticultural Department by virtue of G.O.No.274, dated 01.06.1995.
The said 12 of the persons even though selected during the year 1982-1984, they
have worked in Horticultural Department on service lent basis and they were all
given willingness based on G.O.No.274 and they have all absorbed in
Horticultural Department.
4.The contention of the petitioner is that since the petitioner was
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W.P.(MD)No.22605 of 2015
appointed in Horticultural Department in the year 1981 and is selected in the year
1983 by TNPSC, the petitioner's service ought to have retrospectively regularized
and the petitioner name shall be kept in the seniority list above the said 123
persons. The petitioner was promoted as Assistant Director in the year 2008. The
second respondent, vide proceedings, dated 09.02.2010, issued the above
seniority list among the Assistant Director of Horticulture, wherein the petitioner
was placed in the seniority list below the absorbed persons in particularly 1)
S.V.K.Rajendran 40/1981, 2) V.Gangadharan 27/82-84, 3) N.Mani 94/82-84, 4)
S.Rajamohammed 119/82-84, 5) N.Ramanathan 164/82-84 and 6)
P.Kalyanasundaram 166/82-84.
5.The petitioner submitted objections on 01.04.2009. The second
respondent on 01.03.2010 has received another representation of the petitioner.
The respondents rejected the claim of the petitioner and has placed the petitioner's
name below the said six persons. The contention of the petitioner is that he has
been placed below them in spite of his original appointment is in the year 1981.
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W.P.(MD)No.22605 of 2015
6.The second respondent has filed a counter affidavit stating that the
petitioner's appointment is under 10(a)(i)(1) and therefore, the Rules stated there
under is applicable. The petitioner applied afresh in the recruitment process in
the year 1983-1984 and was selected. Thereafter, entered the service in a
permanent post. The petitioner is comparing the other persons whom already
entered this service through TNPSC in the Agricultural Department in the year
1982-1983. Since the petitioner's 10(a)(i)(1) appointment cannot be taken into
account for fixing the seniority, the petitioner's claim was rejected vide the
impugned order. Therefore, the petitioner is not entitled to any relief. It is an
admitted fact that the petitioner's initial appointment is under 10(a)(i)(1) in the
year 1981 and it is also an admitted fact that the petitioner was selected for the
permanent post in the recruitment process held for the academic year 1983-1984.
The third respondent in particular was appointed through TNPSC in a permanent
post for the academic year 1982-1983.
7.Therefore, the question now arose whether the temporary appointment
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W.P.(MD)No.22605 of 2015
under 10(a)(i)(1) service can be taken into account while fixing the seniority. The
conditions stated in 10(a)(i)(1) appointment is that the petitioner cannot claim any
service benefits especially, seniority for the service rendered in 10(a)(i)(1).
8.Therefore, this Court is not inclined to grant any relief because there
are several judgments where it has been held that 10(a)(i) appointment is
temporary appointment and the employee cannot claim any service or monetary
benefits attached to the permanent post. Hence, the claim of the petitioner is
rejected.
9.Therefore, the Writ Petition is dismissed. No costs. Consequently,
connected miscellaneous petition is closed.
Index : Yes / No 07.03.2022
Internet : Yes
Tmg
https://www.mhc.tn.gov.in/judis
W.P.(MD)No.22605 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.22605 of 2015
To
1.The Agricultural Production Commissioner
and Principal Secretary to Government,
Agriculture Department, Secretariat,
Chennai 600 009.
2.The Director of Horticulture and Plantation Crops,
Chepauk, Chennai 600 005.
07.03.2022
https://www.mhc.tn.gov.in/judis
