M. RAJASEKAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The prayer sought for herein is for a writ of mandamus directing the respondents to consider the representation of the petitioner dtd. 2/8/2022 for inclusion of the name of the petitioner in the panel for promotion to the post of Senior Deputy Manager based on the seniority and eligibility in accordance with Service Rules.

(2.) The petitioner has been working as Deputy Manager at the Tamil Nadu Transport Corporation Villupuram Limited, his next promotion avenue is Senior Deputy Manager (SDM) for which a panel has been prepared but the name of the petitioner has not been included. The reason for such non-inclusion probably would be that there was an FIR filed against the petitioner at the instance of one Driver and thereafter police having investigated the same has referred the matter as mistake of fact and this has been approved by the 16 member committee of the respondent Transport Corporation. While that being so, the non-inclusion of the name of the petitioner in the panel fit for promotion to the Senior Deputy Manager is unjustifiable and hence the petitioner having given a representation to that effect to the 1st respondent on 2/8/2022 and having waited for sometime as the same was not considered so far has approached this Court by filing the present writ petition with the aforestated prayer.

(3.) Heard Mr.S.Nedunchezhiyan, learned counsel appearing for the petitioner who having reiterated the aforestated would seek indulgence of this Court to issue a direction to consider the representation by the 1st respondent.