THIRU P KATHIRVEL SUB-REGISTRAR Vs. GOVERNMENT OF TAMILNADU REP BY ITS SECRETARY TO GOVERNMENT COMMERCIAL TAXES

JUDGEMENT

(1.) THE petitioner has come up with the above writ petition challenging his non inclusion in the panel for promotion to the post of District Registrars for the year 2007-2008 and also seeking a direction to the respondents to promote him with effect from the date on which his immediate junior got promoted.

(2.) HEARD Mr.A.Edwin Prabhakar, learned counsel appearing for the petitioner and Mr.N.Srinivasan, learned Additional Government Pleader for the respondents.

(3.) AS a matter of fact, two sets of disciplinary proceedings were initiated against the petitioner, out of which, one resulted in the order of minor penalty dated 2.8.2006. The other disciplinary proceeding ended in his favour by an order dated 1.9.2006, by which the charge got dropped. Therefore, the petitioner has come up with the above writ petition, on a misconception that neither the charge dropped on 1.9.2006 nor the punishment inflicted on 2.8.2006 could be held against him for the panel of the year 2007-2008.