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Judgment
S.M.Subramaniam, J
The order of rejection, dated 11.02.2014, passed by the first respondent, rejecting the claim of the writ petitioner for grant of selection grade, is under challenge in the present writ petition.
The impugned order states that the case of the writ petitioner for grant of selection grade in the post of Assistant on completion of ten years of service was not considered in view of the fact that departmental disciplinary proceedings were initiated under Rule 17(b) of the Tamil Nadu Civil Services (Discipline and Appeal) Rules. The writ petitioner attained the age of superannuation on 30.04.2011 and retired from service.
The writ petitioner was appointed as Junior Assistant on 27.04.1982. He has served for about 29 years. A charge memo, dated 11.03.2003, was issued against the writ petitioner and the departmental disciplinary proceedings were ended with an order of punishment. Thus, the writ petitioner was not considered for grant of selection grade during the relevant point of time.
As per the Government policy issued with regard to the grant of selection grade, special grade as well as promotion enumerates that an employee, who is facing departmental disciplinary proceedings is not entitled for selection grade or special grade. In the present case on hand, the writ petitioner was facing the currency of punishment and therefore, his case was not considered. Thus, there is no infirmity in respect of the decision taken by the respondents. However, the authority competent is bound to consider the case of the writ petitioner for grant of selection grade, after expiry of the currency period of punishment, if he is otherwise qualified, in accordance with the terms and conditions of grant of selection grade. Thus, the case of the writ petitioner is to be considered in accordance with the rules in force, after expiry of the currency period of punishment.
With these observations, the writ petition stands disposed of. No costs. Consequently, connected miscellaneous petition is closed.