K VELMURUGAN Vs. DIRECTOR OF DRUGS CONTROL

JUDGEMENT

(1.) BY consent of the learned counsel for the petitioner as well as the learned Additional Government Pleader appearing for the respondent, the writ petition is taken up for final disposal.

(2.) PETITIONER seeks to quash the order of the respondent dated 17. 1. 2006 and to direct the respondent to include the name of the petitioner in the panel of the year 2005-2006 for promotion to the post of Senior Drug Inspector.

(3.) PETITIONER was appointed as Drug Inspector on 22. 10. 1985 through the Tamil Nadu Public Service Commission and the next avenue of promotion is to the post of Senior Drug Inspector. The panel for promotion to the post of Senior Drug Inspector was prepared for the year 2005-2006 and the name of the petitioner was not included for the reason that he was undergoing punishment.