R.BHANUMATHY Vs. DIRECTOR OF TREASURIES AND ACCOUNTS

JUDGEMENT

(1.) THE petitioner seeks for issuance of writ of certiorarified mandamus to quash the order passed by the first respondent / the Director of Treasuries and Accounts, Chennai, in Pro.Pdl.No.180/08/N2, dated 26.11.2008, insofar as it relates to non-inclusion of the petitioner's name therein and consequently, to direct the respondents to include the name of the petitioner in the said panel for the year 2008-2009 for promotion from the post of Superintendent to the post of Assistant Treasury Officer/Senior Superintendent approved in Pro.Pdl.No.180/08/N2, dated 26.11.2008, at the appropriate place in the said panel in accordance with the petitioner's seniority and notionally promote the petitioner as such with retrospective effect from the date of promotion of her immediate junior with all consequential benefits.

(2.) THE petitioner was appointed as Junior Assistant in Treasuries and Accounts Department in the year 1976. Subsequently, he was promoted as Accountant in the year 1983. He was further upgraded as Superintendent in the year 2001. From 2001 onwards, he is working as Superintendent.

(3.) HENCE , he filed the present writ petition with the aforesaid prayer.