STATE OF TAMIL NADU Vs. R ARUMUGAM

JUDGEMENT

(1.) This writ petition challenges an interim order of the Central Administrative Tribunal, Madras Bench, made in M.A.No.488 of 2009 in O.A.No.1040 of 2009 filed by the first respondent namely R.Arumugam, Deputy Inspector General of Police, CB CID, Madras.

(2.) The first respondent filed the O.A. before the Central Administrative Tribunal seeking to quash the Government letter No.463-1/2009 Home (S.C) Department, dated 30.7.2009 and Lr.No.SC/5889 - 1/2009 dated 9.9.2009, on the file of the writ petitioner herein and consequently issue directions to the writ petitioner to send necessary proposal to get orders from the second respondent for year of allotment of 1991 to the applicant. Pending the same, the instant M.A. was filed by him seeking a direction to the writ petitioner herein to include and consider his name in the current panel for promotion as Inspector General of Police in the 1992 Batch.

(3.) The Tribunal after hearing the Counsel for the applicant and also the Counsel for the State made the following order: "The first respondent is directed to include and consider the name of the applicant in the current panel for promotion as Inspector General of Police for the 1992 Batch." The said order is the subject matter of challenge in this writ petition.