R RAMASAMY EXTENSION OFFICER CO-OPERATION PANCHAYAT UNION UDHAGAMANDALAM NILGIRIS DISTRICT Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner entered into Government service as Senior Inspector of Co-operative Societies on 10.04.1969. He was promoted as Co-operative Sub Registrar on 23.06.1986. THE next avenue of promotion is Deputy Registrar of Co-operative Societies. THE name of the petitioner was not considered in the panel of Co-operative Sub Registrar fit for appointment as Deputy Registrar of Co-operative Societies for the year 1997-98, as on 01.10.1996. His name was also not considered in the subsequent panel for the year 1998-99 as on 01.10.1997. He requested the first respondent to include his name in the panel of the year 1998-99 for the post of Deputy Registrar. However, the first respondent passed the impugned order dated 05.01.2001 rejecting the request on the ground that he was suffering the currency of punishment and that was the reason for not including his name in the panel.

(2.) THE petitioner has filed O.A.No.1940 of 2001 (W.P.No,49503 of 2006) to quash the aforesaid order dated 05.01.2001 of the first respondent and for consequential direction to promote him as Deputy Registrar of Co-operative Societies from the date on which his immediate junior was promoted with all benefits.

(3.) THE learned counsel for the petitioner states that while his juniors were included in the panel, he was not included by the first respondent erroneously.