N K SAMINATHAN Vs. PRINCIPAL SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) ON Consent, writ petition is taken up for final hearing.

(2.) THE writ petition is filed to quash the letter issued by the 1st respondent in his Letter No. 13297/V1/2009-5 dated 11.08.2009 and the order of promotion given to the respondents 3 and 4 and few others in the 2nd respondent's proceedings Na.Ka.No.202560/E1-1/2008 dated 14.08.2009 and to consequently direct the respondents 1 and 2 to include the petitioner's name in the panel and to promote the petitioner as Secretary to the Regional Deputy Director.

(3.) IN pursuance of the same, the 1st order impugned herein was passed by the 1st respondent and thereafter, the respondents 3 and 4 and few others were promoted as Regional Secretary by overlooking the seniority of the petitioner. Aggrieved against both the orders, the petitioner has come forward with the present writ petition seeking to quash them and to direct the respondents to consider him for promotion.