R ARUMUGAM Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The Original Application in O.A.No.6645 of 1998 before the Tamil Nadu Administrative Tribunal is the present writ petition.

(2.) The petitioner was employed as Assistant in the composite Tiruchirapalli District Revenue Unit. He was not included in the panel of Assistants fit for promotion to the post of Deputy Tahsildars of the year 1990. He approached the Tamil Nadu Administrative Tribunal (in short "Tribunal") by filing Original Application in O.A.No.2459 of 1992. One Mr.Anbalagan, who was also not included in the panel of Assistants fit for promotion to the post of Deputy Tahsildars in Perambalur District, approached the Tribunal by filing Original Application in O.A.No.2334 of 1992. Some other persons, who are also similarly situated like the petitioner and Mr.Anbalagan, approached the Tribunal by filing a batch of Original Applications. All those Original Applications were disposed on 02.07.1993 directing the respondent to include their names at an appropriate place in the panel for Deputy Tahsildars of the year 1990.

(3.) Based on the said order, the Commissioner of Revenue Administration issued a proceedings dated 02.11.1995 to include the concerned persons in the respective panel for Deputy Tahsildars of the year 1990.