SECRETARY TO GOVERNMENT HOME Vs. N NATARAJAN

JUDGEMENT

(1.) HEARD the arguments of Ms. Geetha Thamaraiselvan, learned Government Advocate representing the petitioners and Mr. K. Venkataramani, SC for Mr. M. Muthappan, learned counsel for the first respondent and have perused the records.

(2.) AGGRIEVED by the orders of the Tribunal dated 02.4.2002 made in O.A. Nos. 4102 of 2000 and 2530 of 2001, the Government of Tamil Nadu has filed W.P. Nos. 25442 of 2003 and 28663 of 2003 respectively.

(3.) A reply affidavit was filed by the petitioner State stating that there were several charges pending against the first respondent from the year 1994-95 till 1997-98 and the first respondent had also suffered several punishments in the disciplinary proceedings initiated against him. It was specifically averred that applying the Government guidelines with reference to promotion, he cannot be included in the panel fit for appointment. His ACR notings were also bad and they were also communicated to him at the appropriate time.