LAWS(MAD)-2008-8-84

S GANAPATHY Vs. STATE OF TAMIL NADU

Decided On August 27, 2008
S.GANAPATHY Appellant
V/S
STATE OF TAMIL NADU Respondents

JUDGEMENT

(1.) BY consent of both sides, the writ petitions are taken up for final disposal.

(2.) PRAYER in W. P. No. 15053 of 2008 is to quash the order passed by the first respondent dated 22. 5. 2008 declining the request of the petitioner seeking promotion and to direct the respondents to promote the petitioner as Deputy Director of Fire and Rescue Services with all the benefits from the date on which his juniors were promoted.

(3.) PRAYER in W. P. No. 15054 of 2008 is to quash the charge memo dated 7. 2. 2008 issued by the first respondent.