S RAJAMANICKAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner has challenged the impugned order dated 02.12.1999, rejecting the representation filed by the petitioner for promotion to the post of Accountant with effect from 1981, i.e. the date when the immediate junior to the petitioner was promoted.

(2.) IT is not disputed that the panel of 25 Junior Assistant Accountants was drawn for the year 1980, in accordance with the rules. Out of 25 impanelled employees, only 15 were promoted against the existing vacancies. Whereas 10 were shown as surplus.

(3.) THE respondents, while drawing of panel 1985, did not include the name of the petitioner, therefore, the petitioner approached the Tamil Nadu Administrative Tribunal. It was in pursuance to the order passed by the learned Tribunal, that the name of the petitioner was included in the panel for the year 1985, though direction issued by the Tribunal was to place the petitioner at appropriate place in the panel.