S. RAVI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The order passed by the first respondent dtd. 18/2/2016, rejecting the claim of the writ petitioner for promotion to the post of Chief Internal Auditor and Chief Auditor of Statutory Boards, is under challenge in the present writ petition.

(2.) The petitioner states that he was appointed on 1/5/1978 and retired from service on 31/5/2014. The petitioner had completed 36 years of clean service and there is no adverse remarks.

(3.) The learned counsel for the petitioner made a submission that the petitioner was initially appointed as Assistant Inspector and thereafter promoted to various posts, namely, Deputy Inspector, Inspector, Assistant Director, Deputy Director and retired as Joint Director. The next avenue for promotion is to the post of Chief Internal Auditor and Chief Auditor of Statutory posts. The petitioner is fully qualified to hold the post and there is no adverse remarks against him.