SECRETARY TO GOVERNMENT Vs. P GOVINDARAJAN

JUDGEMENT

(1.) The claim made by the respondent for payment of monetary benefits, taking into account the promotion given to his junior was rejected by the Government on the ground that there was no direction to that effect given by the Writ Court in W.P.No.7257 of 2008, while quashing the punishment imposed by the disciplinary authority or in the order in W.P.No.8990 of 2008 dated 12 March, 2009 directing consideration of his claim for promotion to the post of Superintendent of Prisons and thereafter, as Deputy Inspector General of Prisons, on par with his junior, who was promoted as Deputy Inspector General of Prisons. Feeling aggrieved by the direction given for payment of the monetary benefits, the appellants have come up with this intra court appeal.

(2.) Heard the learned Special Government Pleader on behalf of the appellants. None appeared on behalf of the respondent.

(3.) The respondent entered into the Government service as Assistant Jailor. He was promoted to the post of Deputy Jailor in the year 1989. He was given further promotion as Jailor and thereafter, Additional Superintendent of Prisons on 27 March, 1998. The name of the respondent was not considered for further promotion as Superintendent of Prisons from 1999-2008 on account of the pendency of disciplinary proceedings. Though the respondent was eligible for promotion, his name was not included in the panel for the year 2003-2004.