D GANESAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Heard Mr.K.Sridhar, learned counsel for the petitioner and Mr.S.N.Kirubanandam, learned Special Government Pleader (Forests) for the respondents.

(2.) The petitioner was a Forest Guard. He was issued with a charge sheet vide District Forest Officer's Ref.No.E2/6118/97, dated 07.11.1997 under Rule 17(b) of the Tamil Nadu Civil Services (Discipline & Appeal) Rules. Since the Disciplinary Proceeding was pending, the petitioner was not included in the panel of Forest Guard fit for promotion to the post of Forester for the year 2000-2001.

(3.) Hence, the petitioner has filed the Original Application in O.A.No.5616 of 2000 (W.P.No.40876 of 2006) praying for a direction to the respondents to consider the petitioner's name for the year 2000-2001 panel for promotion to the post of Forester notwithstanding the pendency of Disciplinary Proceeding under Rule 17(b) of the Tamil Nadu Civil Services (Discipline & Appeal) Rules, 1973.