G. SARAVANA PERUMAL Vs. PRINCIPAL SECRETARY AND COMMISSIONER

JUDGEMENT

(1.) THIS Common Order shall dispose of W.P.(MD)Nos.7649 and 7650 of 2011, as common question of law and facts are involved.

(2.) FOR the sake of brevity, the facts are taken from W.P.(MD)No.7649 of 2011.

(3.) THE petitioner was appointed as Assistant, by direct recruitment on the recommendations of the Tamil Nadu Public Service Commission. The petitioner joined duty on 02.08.2004, and was allotted Madurai District. The next channel of promotion for the Assistant is to the post of Deputy Tahsildar, and panel for the year 2009 was drawn. The crucial date for drawing of the panel for promotion for the year 2009 was fixed as 15.09.2009. The petitioner, had completed five years of service, and had passed all tests, including Survey Maintenance Test, besides undergoing Survey Revenue Inspector for a period of two years, therefore was entitled for inclusion in the approved list of Deputy Tahsildar for the year 2009.