N. MADASAMY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The relief sought for in the present writ petition is to direct the respondents to promote the petitioner as Administrative Officer notionally from the date on which his immediate junior was promoted on 03.12.2007 and further to the post of Deputy Director from the panel of the year 2012-2013.

(2.) The grievance of the writ petitioner is that one set of charge memorandum was issued against him while he was working as Superintendent. His name was overlooked for promotion to the post of Administrate Officer due to the pendency of the charges under Rule 17(b) of Tamil Nadu Civil Service (Discipline & Appeal) Rules.

(3.) Learned Counsel appearing on behalf of the petitioner has stated that the said charges against the writ petitioner were dropped and after exoneration, he made a representation to the authorities concerned to grant notional promotion from the date on which his immediate junior was promoted. The said representation itself was not considered and now the writ petitioner has attained the age of superannuation and his case has to be considered for notional benefits.