C.PONNUSAMY Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) Heard Mr.G.Rajagopalan, learned senior counsel appearing for the petitioner, Mr.P.H.Aravind Pandian, learned Additional Advocate General for the respondent Nos.1 to 3 and Mrs.A.L.Gandhimathi, learned counsel for the 4th respondent.

(2.) This Writ Petition is filed to quash the G.O.Ms.No.618, Home (Courts VI) Department dated 27.8.2013, insofar as the selection of the fourth respondent as Joint Director of Prosecution (Administration) is concerned and direct the first respondent to consider the name of the petitioner for the post of Joint Director of Prosecution (Administration).

(3.) It is the case of the petitioner that he joined in the Tamil Nadu Government Subordinate Service as Assistant Public Prosecutor Grade II on 7.9.1984 and was promoted as Assistant Public Prosecutor Grade I in Coimbatore District in the year 2004 and further promoted as Additional Public Prosecutor at the Chief Judicial Magistrate Court, Thiruvallur District in the year 2010. The petitioner discharged his duties to the best of his ability and he was given additional charge on 30.5.2012 of the post of Deputy Director of Prosecution, Kancheepuram District.