D.SOMASUNDARAM Vs. DIRECTOR GENERAL OF PRISONS

JUDGEMENT

(1.) THE petitioner has approached this Court with a prayer for issuance of a writ in the nature of Certiorari, to quash the impugned panel issued vide Proceedings No. 4331/Ew1/2009 dated 18.02.2009 to the limited extent of non-inclusion of the name of the petitioner and to quash the order of rejection passed by the respondent No.1 vide Proceedings No. Po.1/9486/2008 dated 04.07.2009 with consequential direction to include the name of the petitioner at Sl.No. 16 in the panel for promotion as Grade I Warder for the year 2008-2009, as approved on 18.02.2009 and to promote him as Grade I Warder with effect from the date of promotion of panel list, with all consequential benefits.

(2.) IT is pleaded case of the petitioner that panel of Grade II Warder/upgraded warder Grade I, fit for promotion as Grade I Warder for the year 2008-2009 was issued by the first respondent by including 16 Grade-II Warders in the Panel.

(3.) IT is pleaded by the petitioner that the person at Sl.No.1, who was included in the panel, namely, Thiru.K.Mohan, ought not to have been included in view of the fact that he was imposed punishment of Censure by Superintendent of Prisons, Central Jail vide order dated 07.01.2009 and was imposed another order of Censure dated 29.01.2009 for a different misconduct.