GOVERNMENT OF TAMIL NADU Vs. K MANI

JUDGEMENT

(1.) HEARD the learned counsels appearing for the parties.

(2.) THE State Government has filed this writ petition against the order passed by the Tribunal in O.A. No.4324 of 1999, where under the Tribunal had given a positive direction to the following effect:-

(3.) WHILE considering the question of promotion the Tribunal observed that since no charge sheet had been issued in the departmental proceedings nor in the criminal case, there was no embargo for including the name of the present respondent No.1 in the panel for promotion. The fact that the trap case was lodged and was pending investigation was apparently given a short shrift by the Tribunal. The said order of the Tribunal has been challenged by the Government by filing the present writ petition.