S. SEKAR Vs. THE DIRECTOR

JUDGEMENT

(1.) THE petitioner was working as an Assistant in the first respondent Department. While he was working in the capacity, a criminal case has been filed against him. The first respondent promoted one another person temporarily. The petitioner has come forward to file the present Writ Petition alleging that the promotion was on permanent basis and therefore without preparation of regular panel, the same is illegal.

(2.) IN the counter affidavit filed by the first respondent, the following statement has been made:

(3.) HOWEVER , if no permanent panel is not drawn, the respondent will have to take appropriate steps to do so in accordance with law and if the petitioner is otherwise qualified, he should also be considered. It is also made clear that if any permanent panel is drawn without the inclusion of the petitioner, it is open to the petitioner to challenge the same in accordance with law.