B MANIVANNAN Vs. SENIOR ADMINISTRATIVE OFFICER

JUDGEMENT

(1.) WRIT Petition is filed under Article 226 of the Constitution of India for issuance of WRIT of Certiorari calling for the records of the 3rd Respondent / Tribunal relating to its order dated 09.04.2002 in O.A.No.879 of 2002 and quash the same. T.S. Sivagnanam J. The above WRIT Petition has been filed to quash the order passed by the 3rd Respondent Tribunal dated 9.4.2002 in O.A.No.879 of 2002.

(2.) THE Petitioner herein is the Applicant before the Tribunal. THE original application was filed to set aside the order passed by the 1st Respondent herein dated 31.07/ 2.08.2002 denying promotion / advance increment to the Applicant for the period from 1.1.1987 to 31.12.2001 and consequently direct the 2nd Respondent herein to treat the applicant having been promoted to various higher grades namely grade T5 w.e.f. 1.1.1991, grade T6 w.e.f. 1.1.2001 and grant all consequential monetary and other attendant benefits including arrears of salary and other service benefits.

(3.) THE Applicant would further submit that Dr.K.Mohan Naidu was relieved from the post of Director w.e.f. 12.05.1994 and the then Director cannot act as Reviewing Authority of the Applicant and he cannot demand blank forms from the Institute. After Dr.B.K.Thripathe joined as Director in the year 1997, the Applicant, vide letter dated 18./19.01.1998, submitted all his annual assessment forms for the period 1.4.1989 to 31.03.1997 and also the 5 yearly assessment promotion forms. THE Applicant has further stated that he is due for promotion for every 5 years i.e. 1981"86, 1987-91, 1992-96 and 1997-2001.