N. MUTHUKRISHNAN Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The prayer sought for herein is for a Writ of Certiorarified Mandamus, to call for the records relating to the impugned order of reversion passed by the first respondent in G.O.(2D) No.611 Revenue (Ser.I) Department, dated 27.12.2012, and consequential impugned proceedings of the third respondent in Na.Ka.No.251/2013/F1, dated 21.03.2018, seeking consent for payment of pension in the reduced rank of Tahsildar, quash the same and consequently direct the first respondent herein to treat the retirement of the petitioner as Deputy Collector and disburse the entire retirement benefits, monetary and other benefits accrued to his service after deduction of recovery amount as per punishment order in G.O.(1D) No.2, dated 02.01.2002, together with interest at 12% p.a., within a reasonable time to be fixed by this Court.

(2.) The short facts, which are required to be noticed for the disposal of the writ petition are as follows:

(3.) At that time, to fill up the post of Tahsildar, a list/panel was prepared and the petitioner's name was also inducted in the list on 15.05.1992 and he was promoted as Tahsildar. He also become eligible for promotion to the post of Deputy Collector from the year 1995 and however, his name was overlooked for five occasions.