M MUNIRATHINAM Vs. DISTRICT COLLECTOR THIRUVALLUR DISTRICT

JUDGEMENT

(1.) THE petitioner in these 3 writ petitions is one and the same person. While he was working as Selection Grade Accountant in the Block Development Office at Tiruvallur, he filed O.A.No.8022 of 1999, seeking to challenge an order dated 06.12.1999 and after setting aside the same seeks for a direction to promote him to the post of Extension Officer retrospectively with effect from 24.02.1996.

(2.) BY the impugned order, the petitioner was informed that his name could not be considered for promotion since his punishment falls during the panel year of 1999-2000 and his name will be considered only in the next panel year 2000-2001.

(3.) IN the mean while, when these two matters were pending, the petitioner reached his age of superannuation on 30.11.2006 and he is no longer in service. After his retirement, he filed a Writ petition before this Court being W.P.No.20956 of 2007, seeking to set aside the order of the third respondent, the District Collector, Tiruvallur dated 18.05.1999 as well as the order of second respondent dated 10.03.2003 confirming the order of the third respondent and the further order of the second respondent dated 06.01.2004. That writ petition was admitted on 20.06.2007. On notice from this Court, the third respondent had filed a counter affidavit dated 13.11.2007.