C. BALASUBRAMANIAM Vs. NEYVELI LIGNITE CORPORATION

JUDGEMENT

(1.) The writ on hand has been instituted challenging the proceedings dtd. 8/12/2014 issued by the 3rd respondent and consequently direct the respondents to grant the petitioner promotion to the post of Chief Wireless Operator Special Grade with SG-II scale w.e.f. 1/6/2010 and promotion to SG-III scale w.e.f. 1/6/2013, with arrears and all consequential benefits.

(2.) The relief sought for in the present writ petition is similar to the relief sought for by the writ petitioner in writ petition in W.P.No.1664 of 2016 [T.Sivaguru Vs. Neyveli Lignite Corporation Limited], which was decided by this Court on 22/3/2021.

(3.) The said order is extracted hereunder;