M RAJAMANNAR Vs. VICE CHANCELLOR IGNOU

JUDGEMENT

(1.) Vide the present petition, the petitioner seeks mandamus directing the respondent no.1 to give retrospective placement/promotion to petitioner w.e.f. 06.03.2005 and, thereby quashing the letter dated 04.07.2007 issued by the respondent no.1.

(2.) Consequently, direct the respondents to pay all benefits and consequential benefits including back salary w.e.f. 06.03.2005 to the petitioner.

(3.) Further seeks direction thereby directing the respondents, thereby quashing letter dated 17.09.2012.