M K VELUSAMY Vs. REGISTRAR OF COOPERATIVE SOCIETIES

JUDGEMENT

(1.) IN April 1987, the petitioner was selected in TNPSC and appointed as Junior INspector. On 30.9.1992, he was promoted as Senior INspector. He served in Cooperative Department, the parent department, as Senior INspector upto 30.8.1995.

(2.) THEREAFTER, on 31.8.1995, he was sent on deputation from the Cooperative department to the Office of the Regional Director of Audit for Milk Cooperative.

(3.) WHILE so, he was reverted to the post of Senior Inspector by the impugned order dated 31.8.2001 of the first respondent on the ground that the petitioner was on deputation for more than 5 years and he is entitled to promotion only after one year service in the parent department.