I YESUDAS Vs. INSPECTOR GENERAL OF REGISTRATION

JUDGEMENT

(1.) THIS petition has been filed seeking for a writ of mandamus, to direct the respondents herein to include the name of the applicant in the Junior Assistants panel, fit for promotion as Assistant, for the year 1990-91, passed by the 1st respondent in No.30441/01/90, dated 4.1.91, at the appropriate place and promote the applicant herein as Assistant, immediately, with all seniority, monetary and other attendant benefits.

(2.) IT is submitted by the petitioner that he had joined in service as a Junior Assistant, on 2.7.1980, and his services as such was regularised with effect from 2.7.1980. The petitioner had passed account test for subordinate officers, as well as the other departmental tests, on 16.8.1990. Though he was fully qualified to be promoted and included in the panel for promotion as an Assistant in the year 1990, his name had not been included in the said panel. In such circumstances, the petitioner had preferred the present writ petition.

(3.) THE learned counsel appearing on behalf of the petitioner had not refuted the submissions made by the learned counsel for the respondents.