C SUNDARA MOORTHY Vs. GOVERNMENT OF TAMILNADU REP BY ITS ADDITIONAL CHIEF SECRETARY COMMERCIAL TAXES & REGISTRATION (A2) DEPARTMENT

JUDGEMENT

(1.) The relief sought for in this writ petition is for a direction to direct the respondents to forthwith prepare a panel based on the permanent Seniority List in the post of Assistant Commissioner (Commercial Taxes) and make promotions to the post of Deputy Commissioner (Commercial Taxes) only as per the Seniority List thus drawn and pass further orders.

(2.) The learned Senior counsel appearing on behalf of the writ petitioners submitted that the Hon'ble Division Bench of this Court passed an elaborate and considered orders in W.A.No.2527 of 2012 etc. batch, dated 28.07.2016 and W.A.No.2280 of 2011 dated 31.08.2016. Paragraph 20 of the Order made in W.A.No.2280 of 2011 dated 31.08.2016 is extracted hereunder:-

(3.) Relying on the Judgment of the Hon'ble Division Bench cited supra, the learned Senior counsel states that the respondent Department is attempting to grant promotion contrary to the directions given by the Hon'ble Division Bench of this Court.