REGENT COMPUTRONICS PVT. LTD.

R. THIRUNAVUKKARASU Appellant

V/S

STATE OF TAMIL NADU Respondents

Referred Judgements :-

HIMACHAL PRADESH STATE ELECTRICITY BOARD V. SOMDUTT UPPAL [DISTINGUISHED]
GOVT. OFA.P V. G. JAY A PRASAD RAO [DISTINGUISHED]
AMARJIT SINGH AHLUWALIA VS. STATE OF PUNJAB [DISTINGUISHED]
DIRECT RECRUIT CLASS II ENGINEERING OFFICERS ASSOCIATION VS. STATE OF MAHARASHTRA [DISTINGUISHED]
STATE OF UTTAR PRADESH VS. ONKAR NATH TANDON [DISTINGUISHED]
SARAT KUMAR DASH VS. BISWAJIT PATNAIK [DISTINGUISHED]
D K REDDY VS. UNION OF INDIA [DISTINGUISHED]
UNION OF INDIA VS. VIRPAL SINGH CHAUHAN [REFERRED TO]
AJIT SINGH JANUJA VS. STATE OF PUNJAB [REFERRED TO]
MAJOR YOGENDRA NARAIN YADAV VS. BINDESHWAR PRASAD [DISTINGUISHED]
JAGDISHLAL VS. STATE OF HARYANA [REFERRED TO]
AJIT SINGH VS. STATE OF PUNJAB [FOLLOWED ON]
SANTOSH KUMAR VS. STATE OF ANDHRA PRADESH [DISTINGUISHED]
SHIV NATH PRASAD VS. SARAN PAL JEET SINGH TULSI [DISTINGUISHED]

JUDGEMENT

(1.) The issue involved in these writ petitions are whetherthe police officials, who have been accorded one stage accelerated promotion by virtue of G.O. Ms. No. 1252 dated 29.10.2004, for the service rendered by them in the elimination of Sandal Wood Veerappan are eligible for further promotion, they being seniors to the promotional post, even though they were juniors to several persons in the original post which they were holding, before their accelerated promotion.

(2.) The short facts which led the petitioners to file the above referred writ petitions set out in the affidavit in support of the writ petitions, in nut shell are stated here under:

(3.) Counter affidavit was filed on behalf of the Government wherein the following facts have been set out:

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R THIRUNAVUKKARASU Vs. STATE OF TAMIL NADU

Referred Judgements :-

JUDGEMENT

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