V IYYAPPAN Vs. CHAIRMAN TAMIL NADU ELECTRICITY BOARD, CHIEF ENGINEER/PERSONNEL, TAMIL NADU ELECTRICITY, ADMINISTRATION BRANCH AND SUPERINTENDING ENGINEER, TIRUNELVELI ELECTRICITY

JUDGEMENT

(1.) The Petitioner prays for issuance of a Writ in the nature of Certiorari, to quash the order dated 01.04.2006, vide which the claim of the Petitioner for notional promotion stands declined.

(2.) It is not in dispute that the Petitioner was not included in the panel of promotion due to the pending charge-sheet, against him which resulted in punishment for stoppage of increment for six months without cumulative effect.

(3.) It was during the period of punishment that the case was considered for promotion, as the Petitioner was undergoing punishment, his name was not considered. The procedure followed is in accordance with the rules.