S PARAMESWARAN Vs. INSPECTOR GENERAL OF PRISONS

JUDGEMENT

(1.) The Original Application in O.A.No.6240 of 1998 before the Tamil Nadu Administrative Tribunal is the present writ petition.

(2.) The petitioner entered the service as Assistant Jailor by direct recruitment through Tamil Nadu Public Service Commission and he joined duty on 01.02.1985. In 1989, the petitioner was included in the list of approved candidates finalised by the Promotion Board for the post of Deputy Jailor. In the said approved list, he stood in seniority as Sl.No.13. But, before arrival of his turn for promotion, the said panel got lapsed. Hence, he was not able to get promotion as Deputy Jailor.

(3.) While preparing the list of approved candidates fit for promotion as Deputy Jailor from among the Assistant Jailors, in the year 1991 on regular basis, the promotee Assistant Jailors filed Original Application in O.A.No.126 of 1991 before the Tamil Nadu Administrative Tribunal and obtained an interim order on 09.01.1991 to the effect that any promotion made during the pendency of the Original Application would be subject to the final result of the Original Application. Hence, a temporary panel of Assistant Jailors fit for promotion to the post of Deputy Jailor for the year 1991 was drawn by the respondent vide proceedings dated 08.03.1991. The name of the petitioner was included at Sl.No.10 in the said temporary list of approved candidates. Accordingly, he was promoted as Deputy Jailor on temporary basis by the respondent vide proceedings dated 17.12.1991 and he joined duty as Deputy Jailor on 27.12.1991.