K.BALASUBRAMANIYAN Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner, as well the learned counsel appearing on behalf of the respondents.

(2.) IT has been stated that the petitioner had joined in service, as direct Grade-I Police Constable. Thereafter, he had been promoted to the various posts. While so, he had retired from service, as an Inspector of Police. It has been stated that, even though the petitioner was eligible and entitled to be promoted, as a Deputy Superintendent of Police, before he had attained the age of superannuation, on 31.5.2006, he had not been given such promotion.

(3.) EVEN though the Government of Tamilnadu had passed an order, dated 22.3.1996, to implement the order of the Tribunal, he has not been given the promotion, as per the said order. Even though the petitioner had been promoted, as a Sub Inspector of Police, as per the order, dated 20.5.1996, passed by the Tribunal, in O.A.No.2146 of 1991, his seniority has not been restored.