C S MANOHARAN Vs. SECRETARY TO THE GOVERNMENT

JUDGEMENT

(1.) AGGRIEVED by the order of the Tamil Nadu Administrative Tribunal, Madras, dated 24. 01. 2002, made in O. A. No. 562 of 1997, the petitioner has filed this Writ Petition.

(2.) HEARD learned counsel for petitioner as well as learned Government Advocate for respondents-1 and 2.

(3.) ACCORDING to the petitioner, at the time of filing of the Writ Petition, he was working as Inspector of Police, Prohibition Enforcement Wing, Jayamkondam, Ariyalur. He got promotion as Inspector on 23. 09. 1994 and confirmed as Inspector on 23. 9. 1996. He was eligible to include his name in the 'c' list panel for promotion as Inspector during the period 1993-1994 in the list of Sub Inspector, which was not considered by the competent authority, however, his name was included only in the next year, namely, 1994-1995. He preferred an appeal to the first respondent/government for inclusion of his name in the 'c' list for promotion as Inspector. His claim was rejected in G. O. 2 (3) No. 181 dated 2. 8. 1996. In the meanwhile, against the postponement of increment for one year without cumulative effect issued by the Deputy Superintendent of Police, he preferred an appeal to the Superintendent of Police, who, by an order dated 18. 8. 1994, modified the punishment of postponement of increment into that of censure deferred for six months to be spent on duty. Questioning the rejection order of the Government, dated 2. 8. 1996, the petitioner approached the Tamil Nadu Administrative Tribunal by filing O. A. No. 562 of 1997. By the impugned order dated 24. 1. 2002, the Tribunal, after considering the claim of the applicant as well as the order of the Government, and after finding that non-inclusion of his name is reasonable, dismissed the said application, hence, the present Writ Petition before this Court.