K NAGARAJAN Vs. COMMISSIONER OF MUNICIPAL ADMINISTRATION

JUDGEMENT

(1.) THE petitioner was employed as Town Planning Officer, Grade II in the Dharmapuri Municipality. He filed O.A. No. 7550 of 1998 before the Tribunal seeking for a direction to the respondents to promote him to the post of Town Planning Officer, Grade I with effect from the date of promotion of his immediate junior pursuant to placing his name in the approved panel dated 21.08.1997 of the first respondent herein without reference to the disciplinary proceedings initiated against him in Pro.Roc.No,83694/97/C3-11 dated 25.05.1998 and grant consequential service and monetary benefits.

(2.) THE petitioner contended that as against the charge memo dated 25.05.1998, he has filed O.A. No. 6376 of 1998 before the Tribunal and obtained interim stay on 12.08.1998 staying all further proceedings against him pursuant to the charge memo dated 25.05.1998. THErefore, since there is an interim stay granted by the Tribunal, his name has to be included in the promotion panel. In view of the abolition of the Tribunal, the matter stood transferred to this Court and re-numbered as WP No. 36269 of 2006.

(3.) ACCORDINGLY, the writ petition is dismissed. No costs.