U ROSE Vs. COMMISSIONER FOR REVENUE ADMINISTRATION

JUDGEMENT

(1.) THIS writ petition has been filed for a direction against the second respondent to include the name of the petitioner in the appropriate place in the panel of the year 2001 for promotion to the post of Deputy Tahsildar and to promote the petitioner with all consequential benefits as per the order of Tamil Nadu Administrative Tribunal in O.A.No.5639 of 2002 dated 30.10.2002.

(2.) IT is seen that when the charge memo was framed against the petitioner, the petitioner approached the Tribunal and the Tribunal by an order dated 30.10.2002 has directed the respondents to pass final orders within a period of two months from the date of receipt of a copy of that order specifically stating that failing for passing of such order, the applicant's name shall be included in the panel and consider for promotion ignoring the pendency of the disciplinary proceedings. The final order has been passed by the respondents on 14.10.2004 by imposing the punishment of cutting increment of one year with cumulative effect. Even the period of punishment has been completed, the petitioner has not been included in the panel of promotion to the post of Deputy Tahsildar. In the circumstances, the petitioner has made a representation to the first respondent on 27.4.2005.