LAWS(MAD)-2012-2-156

N MATHIVANAN Vs. DIRECTOR OF MUNICIPAL ADMINISTRATION CHEPAUK

Decided On February 06, 2012
N. MATHIVANAN Appellant
V/S
DIRECTOR OF MUNICIPAL ADMINISTRATION CHEPAUK Respondents

JUDGEMENT

(1.) THE petitioner prays for issuance of a writ in the nature of Mandamus, directing the respondents to promote the petitioner to the post of Town Planning Inspector on a regular basis in the existing vacancy in the Vellore Municipality, Vellore as recommended by THE Commissioner, Vellore Municipality vide letter dated 17.05.1999.

(2.) THE petitioner had also prayed for interim directions, directing the respondents to consider the request of the petitioner for promotion to the post of Town Planning Inspector in the Vellore Municipality.

(3.) IN view of the promotion of the petitioner to the post of Town Planning INspector, this writ petition has been rendered infructuous.