S. PARTHIBAN Vs. THE INDIAN AIRLINES LIMITED REP. BY GENERAL MANAGER PERSONNEL, NEW DELHI AND THE DIRECTOR OF OPERATIONS THE INDIAN AIRLINES BUILDING, NEW DELHI

JUDGEMENT

(1.) The petitioner prays for a writ of mandamus directing the respondents to promote the petitioner as Manager with retrospective effect pursuant to the interview conducted on 04.06.2001 by the General Manager.

(2.) Having regard to the nature of the prayer, I do not propose to go into the merits of the claims of the petitioner for his promotion. It is sufficient to direct the respondents to deal with the representation of the petitioner dated 14.12.2001 in accordance with the merits within a period of six weeks from the date of receipt of the copy of the order.

(3.) The writ petition is disposed of accordingly.