S. SELVAVINAYAGAM Vs. SECRETARY, FINANCE DEPARTMENT

JUDGEMENT

(1.) The instant writ petition has been filed challenging the order dtd. 24/9/2009 passed by the second respondent in his proceedings Na.Ka.No. 26944/09/Q-3, confirming the order of the third respondent in his proceedings in Na.Ka. No. 1635/2008/ m1 dtd. 12/6/2009 and consequently direct the second respondent to include and consider the petitioner's name in the promotion panel for the post of Superintendent as per seniority.

(2.) It is the case of the petitioner that he has been working as an Accountant in the second respondent office from the year 1998. According to him, originally, he was appointed as Cashier on 13/10/1983 at Sub Treasury, Ottapidaram and thereafter, he was transferred to various places in and around Tirunelveli District. According to him, he was promoted as an Accountant in the year 1998 and posted at District Treasury, Tirunelveli. It is his case that he has rendered service to the respondents for more than 26 years.

(3.) According to the petitioner, while he was serving as an Accountant under the control of the second respondent for more than 7 years, he was transferred to the Sub Treasury, Nanguneri in the year 2006. While he was posted at Nanguneri, the second respondent issued charge memo under 17(a) of the Tamil Nadu Government Servant Discipline and Appeal Rules in Na.Ka.No. 20355(1)/2006/A1 dtd. 17/10/2006, for which, according to the petitioner he had submitted a detailed explanation to the second respondent on 13/11/2006.