P.CHAKRAVARTHY Vs. JOINT DIRECTOR

JUDGEMENT

(1.) The relief sought for in the present writ petition is to call for the records of the first respondent herein in Na.Ka.No.97975/ C3/E2/2014, dated 17.03.2015 and quash the same and consequently, direct the respondent herein to include the name of the petitioner in the panel for promotion to the post of B.T.Assistant as on 01.01.2002 instead of 01.01.2003 and consequently, include the name of the petitioner in the panel for promotion to the post of PG Assistant (English) as on 01.01.2015 at Serial No.14 above his immediate junior and select and appoint the petitioner to the post of PG Assistant (English) as on 01.01.2015 with all monetary and service benefits.

(2.) It is the case that the petitioner was originally appointed to the post of Secondary Grade Teacher with effect from 08.10.1988 and he completed his probation as on 07.10.1990. The second respondent vide proceedings in P.M.No.2117/A2/94, dated 14.06.1994 declared the probation of the petitioner.

(3.) As per the seniority, the petitioner was eligible for promotion to the post of B.T.Assistant as on 01.01.2002. But his name was not included in the panel for promotion as on 01.01.2002. Hence, the petitioner vide letter, dated 10.06.2002, requested the 3rd respondent for inclusion of his name in the panel for promotion as on 01.01.2002 and his request was forwarded by the third respondent vide proceeding in Na.Ka.No.17/2002 dated 10.06.2002. The same was also accompanied with the proper format in which the application has to be given for inclusion. Subsequently, the petitioner gave a representation vide Letter dated 12.06.2002 for inclusion of his name in the panel for promotion. Again, the third respondent vide proceedings in Na.Ka.No.60/A2/2002, dated 17.06.2002 forwarded the petitioner's representation dated 12.06.2002.