B RAJA CHINNAKARUPANNAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The Petitioner has challenged the impugned order, dated 13.10.2005, rejecting the representation, for considering his case for promotion, on the ground, that the post of Head of Department, in polytechnic getting grand-in-aid, is to be filled by direct appointment and not promotion, as claimed by the Petitioner.

(2.) The facts leading to the filing of this Writ Petition reads as under: The Petitioner joined as Lecturer in the Mechanical Department with Arulmighu Palani Andavar Polytechnic College, Palani, Dindigul District, run by the Hindu Religious and Charitable Endowments Department on 28.12.1989.

(3.) The next channel of promotion from the post of Lecturer is to the post of Head of Department. The case of the Petitioner is that the promotional post is lying vacant for the last 22 years, as the competent authority has not considered the case for promotion. That the inaction on the part of the Governing Council has resulted in grave injustice to the Petitioner, as his right to be considered for promotion stood defeated.