N. SARAVANAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THIS common order shall dispose of W.P.(MD)Nos.4876 and 4877 of 2011.

(2.) FOR the sake of brevity, the facts are taken from W.P.(MD)No.4876 of 2011.

(3.) IT is the case of the petitioner, that combined list for the year 2004 was drawn, wherein name of the petitioner was not included, though his immediate junior Thiru. M. Aushiq Hussian was included in the panel, though the petitioner was fully eligible, as the petitioner had completed two years of service as Assistant, on the afternoon of 27.09.2003, within a continuous period of three years. The petitioner had a total service of two years five months and three days as on 01.03.2004, i.e., the crucial date for the drawal of panel, for the post of Assistant Commercial Tax Officer for the year 2004.