S PRITHVIRAJ Vs. DIRECTOR OF PROSECUTION TRIPLICANE

JUDGEMENT

(1.) The writ petition is for a direction against the respondents to consider the claim of the petitioner for promotion as Office Superintendent with effect from 1998, when he became eligible and when there was a vacancy, with all benefits.

(2.) 2.1. The petitioner was appointed as a Junior Assistant on 16.6.1980 and was thereafter promoted as Assistant in the year 1983 and awarded selection grade in the said post in the year 1993. On 22.11.1995, the petitioner was transferred to the Directorate of Prosecution, Chennai as Selection Grade Assistant on deputation. He was promoted as Office Superintendent in the Directorate of Prosecution, Chennai on 14.6.2007 by the first respondent. The petitioner, who has joined as a Selection Grade Assistant in the first respondent/Department on 22.11.1995, was regularly appointed as Assistant by the Government as per the order issued in G.O.(2D).No.299, Home (Courts-VI) Department, dated 17.10.2001.

(3.) 3.1. In the counter affidavit filed by the respondents, it is stated that the Directorate of Prosecution was revived in the year 1995 and the staff were drawn from other departments, and that the petitioner has joined as Assistant from other department on 22.11.1995 and his permanent absorption in the Directorate of Prosecution was as per the Government Order dated 17.10.2001.