ANDREWS PONNURAJ VAIRAMANI Vs. UNION OF INDIA UNION PUBLIC SERVICE COMMISSION; CHIEF SECRETARY TO GOVERNMENT OF TAMIL NADU; PRINCIPAL SECRETARY TO GOVERNMENT OF TAMIL NADU MICRO, SMALL & MEDIUM ENTERPRISES DEPARTMENT; COMMISSIONER OF INDUSTRIES AND COMMERCE; M RAVIKUMAR; L SUBRAMANINAN

JUDGEMENT

(1.) This Writ Petition has been filed under Article 226 of the Constitution of India, praying to issue a Writ of Certiorarified Mandamus calling for records relating to the order dated 5.2.2014 passed in Original Application No.101 of 2012 by the Central Administrative Tribunal, Madras Bench, Madras and to quash the same.

(2.) The petitioner herein, as applicant, has filed Original Application No.101 of 2012 on the file of the Central Administrative Tribunal, Madras Bench, Madras, praying to direct the respondents 1 to 3 to consider his representation given during the year 2011 so as to include his name in the panel of promotion of conferment of Indian Administrative Service for the year 2011 in Non-State Civil Services category of Tamil Nadu Government, as recommended by the respondents 4 and 5 within a reasonable time, wherein the present respondents have been shown as respondents.

(3.) It is averred in the Original Application that the applicant has been appointed as Assistant Director on 17.6.1987 in the office of the fifth respondent. During the year 1996-2011, the applicant has given various representations to the respondents 1 to 5 so as to give conferment of IAS Non-State Civil Services to him, but the same have not been considered. Now the applicant has been serving as Additional Director in the same Department. Under the said circumstances, the present Original Application has been filed for getting the relief sought therein.