SECRETARY TO GOVERNMENT, COMMERCIAL TAXES AND RELIGIOUS ENDOWMENTS DEPARTMENT Vs. A.S.KRISHNA RAJENDRAN

JUDGEMENT

(1.) This writ appeal has been filed against the order of the learned single Judge of this Court, dated 23.6.2008, in W.P.No.39907 of 2006.

(2.) The writ petitioner in the writ petition in W.P.No.39907 of 2006, is the respondent in the present writ appeal. The respondent in the said writ petition had filed the present writ appeal stating, inter alia, that the order of the learned single Judge of this Court, dated 23.6.2008, made in W.P.No.39907 of 2006, is unsustainable in the eye of law.

(3.) The petitioner in the writ petition, who is the respondent in the present writ appeal, had filed the Original Application, in O.A.No.563 of 1999, on the file of the Tamil Nadu State Administrative Tribunal, Chennai, praying for a writ of Certiorari to quash the order of the respondent therein, dated 29.6.1998, denying his right of getting the pay and allowances due to him, with retrospective effect on being included in the promotional list, as Joint Commissioner (CT), on par with his junior.