M MANOHARAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THE petitioner has approached this Court, with a prayer for issuance of a writ in the nature of mandamus, directing the respondent to include the name of the petitioner, in the list of Block Development Officer for the year 2009-2010 at appropriate place, with all consequential benefits, such as retrospective promotion, refixation of pay, arrears of salary, etc.

(2.) THE stand of the petitioner is that he is working as Deputy Block Development Officer (Adi-Dravidar), Sulur Block, Coimbatore District. THE next avenue of promotion for the post of Deputy Block Development Officer is that of Block Development Officer. THE petitioner being the senior most person in the cadre of Deputy Block Development Officer, is eligible for further promotion.

(3.) THE case of the petitioner is that on submission of reply to charge sheet, the competent authority dropped the charges against the petitioner, therefore there is no impediment in the promotion of the petitioner.