SECRETARY TO GOVERNMENT HOME Vs. G.PALANISAMY

JUDGEMENT

(1.) The Government has filed this intra-court appeal against the order of the writ court dtd. 22/11/2011 passed in W.P. No.5919 of 2007, which was originally filed as O.A. No.4224 of 2002 on the file of the Tamil Nadu Administrative Tribunal, Chennai and the same has been transferred to this court on abolition of the Tamil Nadu Administrative Tribunal.

(2.) The said writ petition, after hearing both the parties, was disposed of on 22/11/2011, directing the first appellant herein to include the name of the petitioner in the panel of Superintendents fit for promotion to the post of Personal Assistant (Administration) drawn for the year 2001-2002 in G.O. D. No.642 at an appropriate place and to promote him notionally from the date on which his immediate juniors were promoted, and further directed the first appellant herein to send proposals of revised pension to the Accountant General of Tamil Nadu, in a time bound manner. Aggrieved by the said order, the Government is on appeal.

(3.) The respondent herein joined Police service as Typist on 20/10/1968 and was promoted as Assistant in the year 1977. Later he became Superintendent on 1/2/1989. He was due for promotion as Personal Assistant (Administration) for the year 2001- 2002 as per the seniority list of superintendents, drawn by the second appellant in his Memorandum dtd. 31/5/1999. The respondent's seniority was assigned at Sl. No.371. The first appellant herein had published the panel of Superintendents on 23/5/2002, who are fit for promotion as Personal Assistant (Administration) by recruitment by transfer. Unfortunately, the respondent's name was not included in the list though names of his juniors were included.