GOVERNMENT OF TAMIL NADU Vs. K KAMALANATHAN

JUDGEMENT

(1.) (PRAYER: Against the order of the learned Single Judge dated 13.2.2007 made in W.P.No.14722 of 2006.) The respondents in the writ petition have filed the present writ appeal against the order of the learned Judge dated 13.2.2007, by which the learned Judge has declared that the respondent herein/petitioner is entitled to the relief claimed, namely to include his name in the 'C' list drawn for Junior Promotion in the year 1980, while ordering that the respondent will, however, be entitled to all attendant benefits only from the date of joining the promotional post and not from the date on which he should have been considered for promotion for the said post.

(2.) THE respondent has claimed that he should have been considered for promotion in the panel of the year 1980, whereas it is admitted that the name of the respondent has been included in the year 1993 and all the benefits have been given from 1993 onwards. THE short point that was to be decided in the writ petition was about the benefits to be conferred on the petitioner from 1980 to 1993.

(3.) THE respondent also brought another instance of one Subramani, P.C.No,410, who was in serial No,56, who also filed an Original Application and pursuant to the orders therein, was promoted as Head Constable and got all benefits.