R. GNANASEKAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner has come to this Court questioning the correctness of the impugned order of reversion passed by the first respondent issued in G.O.(Pa) No.168 Tourism, Culture and Endowment (HR&CE 2-2) Department, dated 30.12.2016 and the order passed by the second respondent in Se.Mu.Na.Ka.No.46890/2014/B-1, dated 30.12.2016 to quash the same in so far as reversion and posting of the third respondent in the place of the petitioner is concerned, with the consequential direction, directing the first and second respondents to post the petitioner as Additional Commissioner, in the place of the third respondent, with all consequential benefits.

(2.) Heard Mr. R. Singaravelan, learned Senior Counsel for the petitioner and Mr. R. Muthukumarasamy, learned Advocate General for the Respondents 1 and 2.

(3.) Mr. R. Singaravelan, learned Senior Counsel appearing for the petitioner would submit that the petitioner was appointed as an Assistant Commissioner, Hindu Religious and Endowment Department on 05.12.1996 by virtue of the selection made by the Tamil Nadu Public Service Commission and after serving as Assistant Commissionerate, he was promoted to the post of Deputy Commissioner in the year 2005 and after a gap of five years, he was further promoted to the post of Joint Commissioner on 18.10.2010.