P JAYAKUMAR Vs. DIRECTOR OF TOWN PANCHAYAT KURALAGHAM

JUDGEMENT

(1.) AT the time of filing of the Original Application before the Tamil Nadu Administrative Tribunal, Chennai, the petitioner was aged 51 years and was working as Assistant in Chozhapuram Town Panchayat, Thanjavur.

(2.) THE Petitioner was originally appointed as a Bill Collector on 28.03.1981. Lateron, he was appointed as Junior Assistant, by transfer and his services were regularised in the said post.

(3.) AS there was no response, the petitioner was constrained to send another representation dated 09.01.2003, to the District Collector, Thanjavur, the 2nd respondent herein, requesting him to furnish copies of the orders of promotion dated 05.10.2002, so as to enable him to seek legal remedies. Even this request was also not considered. In the abovesaid circumstances, the petitioner was constrained to file O.A.No.673 of 2003, before the Tamil Nadu Administrative Tribunal, Chennai, seeking for a direction to the respondents, to promote him as Head Clerk of the Town Panchayat or Executive Officer Grade II. By order dated 26.02.2003, the Tribunal gave a direction to the respondents therein, to consider the case of the petitioner for promotion and pass further orders. Pursuant to the above directions, the 1st respondent passed an order dated 18.09.2003, rejecting the request of the petitioner, on the ground that he did not pass a test in Tamil Nadu Panchayat Development Act prescribed for promotion. Being aggrieved by the same, the petitioner has filed Original Application before the Tribunal, which lateron has been transferred to the file of this Court and renumbered as the present writ petition.