- (1.)The Petitioner has come forward to file the present writ petition, challenging an order of the first Respondent State made in G.O.(3D) 86, Agriculture Department, dated 19.06.2009. By the impugned order, the first Respondent concluded that part of the first charge made against the Petitioner was held to be proved and for the proved charge, he was imposed with the penalty of 'Censure'. The Petitioner had sent a representation for grant of promotion and when the same was not forthcoming, he has filed the present writ petition, seeking to challenge the said order imposing the penalty of 'Censure' and also for a direction to the first Respondent to include his name in the panel for promotion to the post of Assistant Conservator of Forests, for the year 2008-2009 with all consequential benefits.
(2.)The writ petition was admitted on 06.10.2009. Pending the writ petition, this Court by an order dated 24.11.2009 observed that any promotion made will be subject to the result of the writ petition.
(3.)On behalf of the Respondents, a counter affidavit dated 09.05.2011 has been filed.