SENTHURPANDIAN Vs. GOVERNMENT OF TAMIL NADU REP BY ITS SECRETARY, RURAL DEVELOPMENT AND PANCHAYAT RAJ DEPT AND THE DISTRICT COLLECTOR

JUDGEMENT

(1.) Heard both sides.

(2.) In both the writ petitions, the petitioner is one and the same and in W.P.(MD) No. 4358 of 2009, he challenged the issuance of charge memo against him and in W.P.(MD) No. 4355 of 2009, he sought direction of this Court to promote him to the post of Block Development Officer, as per the panel drawn by the 2nd respondent for the year 2009-2010.

(3.) The petitioner was appointed as Junior Assistant on 25.03.1985 and promoted as Assistant and thereafter as Extension Officer and finally, working as Deputy Block Development Officer on 01.07.2006 at Kalakad Panchayat Union. On 14.07.2008, he was transferred to Kamuthi Panchayat Union and working there as Deputy Block Development Officer. As per the confirmed seniority list, in the cadre of Deputy Block Development Officer, the petitioner was selected and included in the panel of Block Development Officers for the year 2009-2010, by taking into consideration the crucial date on 01.03.2009. By the proceedings of the 2nd respondent, dated 23.03.2009, the petitioner was placed as Serial No. 2 in the seniority list and No. 1 is G. Vasanthi, who was already promoted as Block Development Officer(BP), Ramanathapuram and finally entitled to be promoted to the post of Block Development Officer. There was also a vacancy at Nandikovil and due to the elections, promotion was not given to him.