R BALAJI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The Petitioner has invoked the writ jurisdiction of this Court for issuance of a writ in the nature of Mandamus to consider the case of the Petitioner for further promotion in the Rural Development Department.

(2.) The facts pleaded in support of the prayer reads as under:

(3.) In view of the long service with the Rural Development Department, the Petitioner sought for permanent absorption in the Rural Development Department.