A JAYAKUMAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The matter is taken up through web hearing.

(2.) This Writ Petition has been filed seeking for issuance of Writ of Mandamus to direct the respondents to prepare the panel for the year 2017-18 by including the name of the petitioner who is eligible as on crucial date as on 01.05.2018 and consequently direct the respondents to promote the petitioner to the post of Assistant Commissioner of Labour based on the panel for the year 2017-18, with all consequential and other attendant benefits.

(3.) The petitioner was appointed as Assistant Inspector of Labour recruited through Tamil Nadu Public Service Commission, on 29.08.2008. Subsequently, he was promoted to the post of Deputy Inspector of Labour vide proceedings of the 2nd respondent dated 24.07.2015. The next avenue of promotion for the petitioner from the post of Deputy Inspector of Labour is to the post of Assistant Commissioner of Labour.