K MURUGAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned additional Government Pleader appearing for the respondents.

(2.) THIS writ petition has been filed to quash the impugned order of the first respondent, dated 17. 5. 2000.

(3.) THE petitioner has stated that he had joined in the post of Office assistant, on 20. 4. 1972, in the Dharmapuri District Unit of State Trading Scheme department, which was later re-designated as Internal Audit and Statutory boards, Audit Department. He was promoted as a Record Clerk, with effect from 6. 10. 1975. The petitioner's service was regularised from the said date. Thereafter, he was promoted as a Junior Assistant in the month of March, 1989. Later, he had been reverted as a record Clerk, with effect from 25. 5. 1990, for want of vacancy. It has been further stated that the petitioner had been promoted as a Junior Assistant cum Typist, with effect from 27. 6. 1995. Meanwhile, the respondents had given promotion to V. P. Perumal and Subramaniam, who were junior in service to the petitioner, overlooking his claims.