K SEKAR Vs. CHIEF SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) Four writ petitions have been filed by the petitioner with the following prayers:

(2.) Facts common to all Writ Petitions:

(3.) The grievance expressed by the petitioner is to the effect that the estimated number of vacancies for the year 2015-2016 was in excess of 10 and according to him, he stood at the 7th place of seniority. However, disciplinary proceedings were initiated against him by the Commissioner for Disciplinary Proceedings, the sixth respondent herein, on 18.11.2014 as a result of which he was not recommended for promotion to the post of Deputy Conservator of Forests/District Forest Officer. According to him, the charges framed were a violation of Rule 20(1) of the Tamil Nadu Government Servant Conduct Rules 197