(1.) THE petitioner filed O.A.No.6012 of 2000 before the Tamil Nadu Administrative Tribunal, seeking to challenge the order of the first respondent, Director General of Police dated 12.05.2000 and the consequential promotion and posting orders issued by the third respondent dated 01.08.2000 and after setting aside the same seeks for a direction to promote him to the post of Sub-Inspector of Police, Armed Reserve for the year 1999-2000.
(2.) THE Tribunal ordered notice of motion and directed the matter to be posted along with O.A.No.5102 of 2000. During the pendency of the Original Application, no interim relief was granted even though a prayer for interim relief was made. It is also not clear as to what is the fate of O.A.No.5102 of 2000. But even when the case was pending before the Tribunal, the petitioner filed W.P.No.3848 of 2006 seeking for transfer of the Original Application to this Court. This Court, by an order dated 13.12.2006 issued a direction to the Tribunal to transfer the Original Application to this Court. On such transfer, the Original Application was re-numbered as W.P.No.15479 of 2006.
(3.) IN paragraph 11 of the Original Application, the petitioner made the following grievance: