S. ALFRED XAVIER Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Heard Mr.A.R.Suresh, learned counsel for the petitioner and Mr.T.Chezhiyan, learned Additional Government Pleader for the respondents 1 to 3.

(2.) The brief facts of the case are as follows:-

(3.) The learned counsel for the petitioner submitted that after the Tribunal had passed orders on 6/4/2004, the official respondents were mandated to regularise the services of the petitioner from 21/12/1990 and owing to their inaction and delay in implementing the order of the Tribunal, the petitioner was deprived of his regular promotions to the posts of Senior Lecturer and HoD on completion of 10 years of service in each of the posts. Hence, he sought for notional promotions of Senior Lecturer and HoD and consequential notional promotion to the post of Principal.