V.VISWESWARAN Vs. DIRECTOR OF HANDLOOM AND TEXTILES

JUDGEMENT

(1.) We have heard Mr.S.Visvalingam, learned Counsel appearing for the appellant and Mr.A.K.Manickam, learned Standing Counsel for Government appearing for the respondents.

(2.) This Writ Appeal is directed against the order dated 20.06.2019, in WP.(MD)No.9002 of 2015.

(3.) The only issue which falls for consideration in this appeal is whether the appellant's name can be passed over and not included in the panel for promotion to the post of Handloom officer on the ground that a charge memo was issued much after the crucial date. In this regard, it is relevant to note Section 7(1) of the Tamil Nadu Government Servants (Conditions of Service Act), 2016 which reads as follows: