- (1.) THE petitioner has approached this Court with a prayer for issuance of a writ in the nature of Mandamus, directing the respondents to consider the case of the petitioner for promotion, as Deputy Tahsildar of Tiruvannamalai District without reference to the disciplinary proceedings initiated vide A2/72883/92 dated 13.11.1994, by the District Revenue Officer, Tiruvannamalai District. THE petitioner also seeks all consequential benefits.
(2.) THE petitioner was appointed as Junior Assistant through employment exchange in the District Collector Officer, Vellore on 10.08.1983. THE services of the petitioner as Junior Assistant was regularized on 25.06.1984. THEreafter, Tiruvannamalai District was bifurcated from Vellore District on 30.09.1989, when petitioner opted to remain in Tiruvannamalai District. The petitioner was promoted as Assistant on 05.12.1990. While the petitioner was working as Junior Assistant in the Collector's Office, Tiruvannamalai during the year 1989, a proposal submitted by the Revenue Divisional Officer, Tiruvannamalai, for appointing Jeep Driver was approved by the PA (General) to the Collector. The qualification prescribed for the post of Jeep Driver was 8th Standard pass, but the person recommended was not having requisite qualification, as he was only 5th standard passed. In the file of the applicant for the post of driver, petitioner had pointed out that the applicant was only 5th class passed. Inspite of this, the proposal was approved, and he was issued appointment letter as Jeep Driver.
(3.) THEREAFTER, irregularity in appointment was noticed, and directions were issued to take departmental action against the Officers responsible for illegal appointment of Jeep Driver. The petitioner, being one of the persons responsible, was issued charge memo on 13.11.1994, along with other concerned officials.;