S KRISHNAKUMAR Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The prayer in the writ petition is to quash the order dated 28.11.2006 and direct the Respondents to include the name of the Petitioner in the appropriate place in the panel for promotion as Assistant for the year 2005 06.

(2.) According to the Petitioner, even though he was subsequently given promotion as Assistant on 9.7.2007 (panel of Assistant for the year 2007-2008) because of the impugned order, he is loosing his seniority in the Assistant cadre and consequential benefits.

(3.) The case of the Petitioner is that the Petitioner was appointed as a Record Clerk on compassionate ground due to the death of his father on 31.3.1977, while working as a Fireman in Salem Division. The Petitioner joined in the post of Record Clerk on 1.8.1990 at the Regional Deputy Director (Central) Office, Trichy. He was having qualification for the said post. The Petitioner was promoted as Junior Assistant and he joined in the said post on 22.7.1995 at the office of the Divisional Fire Officer, Salem. The Petitioner passed necessary tests such as Account Test for the Subordinate Officers Part I and the Departmental Test in the Madras Fire Service Manual in the year 2004 and 1995 respectively. The Petitioner was granted periodical increments and he has completed ten years of service as Junior Assistant on 22.7.2005 and he was given selection grade from the said date. The second Respondent has not sponsored the Petitioner's name for the Civil Service Training at Bhavani Sagar, which is one of the requirements for getting promotion to the post of Assistant.