LAWS(KAR)-2023-6-1158

RANI RAMASWAMY Vs. CENTRE FOR DEVELOPMENT OF TELEMATICS

Decided On June 06, 2023
Rani Ramaswamy Appellant
V/S
Centre for Development of Telematics Respondents

JUDGEMENT

(1.) This intra court appeal arises out of an order dtd. 5/7/2018 passed by Learned Single Judge by which writ petition preferred by the respondent, seeking quashment of notification dtd. 29/9/2016 for recruitment of executives from internal sources, has been dismissed.

(2.) Facts giving rise to filing of this appeal briefly stated are that Centre for Development Of Telemetric (hereinafter referred to as 'the C-DOT' for short) is telecom technology development centre, which was established in 1984. C-DOT is an autonomous institution and functions under the control of Government of India.

(3.) The appellant joined services in C-DOT as Secretary on 31/3/1993 and was promoted to the cadre of A-1 Grade on 30/7/1997. The appellant was further promoted by an order dtd. 24/8/2000, with effect from 1/10/1999, to the cadre of A-2 Grade. The appellant obtained a Post Graduate Degree viz., Master of Labour Management on 11/9/2009 from Madurai Kamraj University.