GOVERNMENT OF TAMIL NADU Vs. K N RATHINAVELU

JUDGEMENT

(1.) The respondent, who was appointed initially as a Junior Assistant, was ultimately promoted to the post of Deputy Tahsildar, in the year 1975 and was placed on deputation in the Tamil Nadu Civil Supplies Corporation, where he committed misconduct causing financial loss to the Corporation for which a charge sheet dated 6th May, 1985 was issued to him.

(2.) In 1987, while the disciplinary proceedings were still pending, a penal of names for promotion to the post of Tahsildar was prepared, for which the respondent, who was one of the eligible candidates, was also considered, but on an assessment of his service records, he was not found suitable and consequently his name was not included in the panel.

(3.) Non-inclusion of the name in the panel was challenged by the respondent before the Tamil Nadu Administrative Tribunal, which by its judgment dated 19th February, 1993, allowed the petition and directed that the name of the respondent be included in the panel for promotion to the post of Tahsildar prepared for the year 1987 by placing his name just above his junior and all consequential benefits be given to him.