C RAJENDRAN Vs. COMMISSIONER OF AGRICULTURE

JUDGEMENT

(1.) THE petitioner was appointed as Agricultural Officer on 20.10.1983. Thereafter, he was working as Agricultural Development Officer in the same cadre, in the office of the Assistant Director of Agriculture at Krishnagiri.

(2.) ACCORDING to the petitioner, the next avenue of promotion is Assistant Director of Agriculture.

(3.) ANOTHER charge memo dated 14.2.2006 was issued to the petitioner under Rule 17(a) of the Tamilnadu Civil Services (Discipline and Appeal) Rules, which resulted in the penalty of stoppage of increment for six months without cumulative effect, by an order dated 29.7.2006. When the panel for promotion to the post of Assistant Director of Agriculture for the year 2007-2008 was issued, the petitioner was not included in the panel, on the ground that the punishment of 'censure' imposed in the order dated 30.12.2006, is within one year of the crucial date namely, 1.4.2007. Thereafter, he has not yet been promoted.