K ARUMUGAM Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE Original Application in O.A.No.1390 of 2002 before the Tamil Nadu Administrative Tribunal (hereinafter referred to as "the Tribunal") is now Writ Petition in W.P.No,7430 of 2007 before this Court.

(2.) HEARD Mr. M. Ravi, learned Counsel for the petitioner and Mrs. C.K. Vishnu Priya, learned Additional Government Pleader for the respondents.

(3.) AGGRIEVED by the same, the petitioner filed an Original Application in O.A.No.1390 of 2002 (W.P.No,7430 of 2007) to quash the said order dated 04.01.2002 of the first respondent, and for a direction, to include his name in the panel of Administrative Officer fit for promotion to the post of Deputy Director of Sericulture for the year 1998-1999 and to grant him promotion accordingly and notional benefits, after declaring that he completed the probation in the post of Administrative Officer in 1997 itself, by not taking into account the break-in-service that occurred due to his reversion, when Tmt. T. Kasthuri was posted as Administrative Officer.