SECRETARY TO GOVERNMENT Vs. R. SELVARAJ

JUDGEMENT

(1.) Heard Mr. R. Rajeswaran, learned Special Government Pleader appearing for the Appellants/Respondents and Mr. S. Sivakumar, learned Counsel for the Respondent/Petitioner. The Writ Appeal is filed against the Order passed by the learned Single Judge in W.P. No. 14730 of 2012 dated 20.9.2012, in and by which, the learned Single Judge, while setting aside the impugned Order, directed the Respondents to include the name of the Petitioner in the panel for promotion to the post of Sub-Registrar for the year 2010-2011 and accordingly give him promotion from the date on which his immediate junior was promoted. Aggrieved over the said Order, the Appellants/Respondents have preferred the present Appeal, seeking to quash the same.

(2.) The Respondent/Petitioner had filed a Writ Petition, questioning the proceedings of the Tamil Nadu Inspector General of Registration, Chennai, passed by the 2nd Respondent/2nd Appellant herein dated 30.5.2012 vide No. 53444/Aa3/Aa2/2011.

(3.) The case of the Respondent/Petitioner in the Writ Petition is that earlier, he filed a Writ Petition in W.P. No. 25295 of 2011, seeking to quash the Order dated 14.9.1010 whereunder his request for inclusion in the panel was rejected. A learned Single Judge, vide Order dated 2.12.2011 quashed the said Order with a direction to the Respondents to consider the name of Petitioner for inclusion in the panel for the year 2010-2011 for promotion to the post of Sub-Registrar Grade II in case of no other impediment. However, claim of the Petitioner was rejected vide Proceedings No. 53444/Aa3/Aa2/2011 dated 30.5.2012 and his name was also not included in the panel for promotion. Challenging the same, the Respondent/Petitioner had filed the Writ Petition.