M. MAHALINGAM Vs. RURAL DEVELOPMENT AND PANCHAYAT

JUDGEMENT

(1.) Heard Mr.R.Lakshmanan, learned counsel appearing for the appellant and Mr.A.K.Manikkam, learned Standing sCounsel appearing for the respondents.

(2.) The appellant filed W.P(MD).No.5985 of 2017 to direct the respondents to fix seniority by taking into account of his SSLC as eligible qualification for the promotion and to give notional promotions. The writ petition has been dismissed on two grounds.

(3.) Firstly, on the ground of delay and laches as the appellant had retired from service in the year 2010 and after seven years of retirement, he approached the Writ Court. The second reason being that the appellant, in his affidavit, has stated that the earlier representation was rejected by the respondents.