G.ANBURAJ Vs. GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) THE petitioner is a District Registrar in Registration Department. The next avenue of promotion is Assistant Inspector General of Registration.

(2.) HE was issued a charge memo on 8.4.2010 under Rule 17(b) of the Tamil Nadu Civil Services (D&A) Rules. He gave explanation on 23.4.2010.

(3.) BASED on the panel, the persons including the juniors were promoted on 22.6.2010.