E. MURUGAIAH Vs. STATE OF TAMIL NADU, REPRESENTED BY ITS SECRETARY TO GOVERNMENT, LABOUR AND EMPLOYMENT DEPARTMENT

JUDGEMENT

(1.) The relief sought for tin this writ petition is to quash the order of rejection passed by the 1st respondent and the order passed by the 2nd respondent in proceedings dated 01.02.2010.

(2.) The short point to be decided in this writ petition is that the claim of the writ petitioner for promotion and for sending him training has been rejected on the ground that the writ petitioner had relinquished his right for promotion permanently under the rules. The writ petitioner was appointed as Steno Typist and subsequently, promoted to the post of Assistant, Superintendent and Stamping Inspector.

(3.) The writ petitioner submitted an application stating that on account of his health conditions and family circumstances, he is relinquishing his right for promotion permanently. Based on the application submitted by the writ petitioner, the competent authorities, passed an order accepting the relinquishment offered. Accordingly, the order was passed on 03.10.2006 and therefore, the writ petitioner was not considered for further promotion.