M K DEIVASIGAMANI Vs. TAMIL NADU GOVERNMENT

JUDGEMENT

(1.) THIS writ petition is filed against the order of the Tribunal in O.A.No.6991 of 1997, whereby the Tribunal has dismissed the Original Application filed by the petitioner on the ground that he is found to be not eligible to include his name in the promotion panel for the year 1992 since he has not completed the one year training as Tahsildar and therefore, he cannot be promoted as Deputy Collector.

(2.) IT is stated by the petitioner that he joined as Junior Assistant in the Revenue Department on 12.4.1965, promoted to various stages and finally he was promoted as Tahsildar and joined as such on 27.12.1990. But, when the names were sent for, to include in the panel for promoting to the post of Deputy Collector, due to some charges levelled against him, the District Collector directed him orally not to attend the training classes and accordingly, in obedience of the oral instructions given by the District Collector, the petitioner went on leave. Subsequently, he was exonerated from the charges levelled against him, but his name was not included in the panel of the year 1992, for the reason that he has not completed the training. Thereafter, the petitioner filed O.A.No.1796 of 1996 before the Tribunal to direct the first respondent to include his name in the panel for promotion as Deputy Collector for the year 1992 with all benefits and the Tribunal by the order dated 2.9.1996 has held that the petitioner had a definite right to be considered for inclusion in the panel for the year 1992 and if found fit, he shall be given promotion pursuant to the inclusion in the panel for the year 1992 and directed the first respondent for including his name in the panel for promotion as Deputy Collector for the year 1992 with all attendant and monetary benefits.