STATE OF TAMIL NADU Vs. KUMARESAN

JUDGEMENT

(1.) THE first petitioner is the State of Tamil Nadu and along with two of its subordinates have filed the present writ petition challenging the order of the Tamil Nadu Administrative Tribunal made in O.A.No.100 of 2004 dated 13.1.2004. By the aforesaid order, the Tribunal has granted a direction to the petitioners to include the name of the first respondent in the panel for the post of Deputy Collector and also to promote him from the date on which his junior was promoted. Aggrieved by the said direction, the present writ petition was filed.

(2.) IN the writ petition, notice of motion was ordered on 07.3.2006 and an interim stay was also granted on the same day which is still in force.

(3.) IN the meanwhile, the District Collector by an order dated 01.1.2004 passed final orders and the charges levelled against the first respondent was dropped. IN view of the dropping of the charge memo dated 08.5.1999, the petitioner filed O.A.No.100 of 2004 seeking for a direction to promote him to the post of Deputy Collector. When the O.A. came up for admission on 13.1.2004, the Tribunal on the very same day, after directing the learned Standing Counsel for the petitioner Government to take notice, passed the following order found in paragraphs 3 and 4:-