VIJAYA Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) Heard Mr. R. Singaravelan for the petitioner and Mr. S.T.S. Murthi, Special Government Pleader (W) for the respondents.

(2.) The petitioner has filed this writ petition challenging the order passed by the Tamilnadu Administrative Tribunal in O.A.No.1255 of 2002. The aforesaid Original Application was filed challenging the order passed by the Collector rejecting the application of the petitioner for treating the petitioner to have been promoted in the year 1989 instead of in the year 1990.

(3.) The contention of the petitioner before the Tribunal was to the effect that the petitioner should have been sent for training in the year 1989 and by mistake of fact, she was sent for training subsequently and was promoted in the year 1990, whereas actually she should have been promoted in the year 1989. After being promoted in the year 1990, the petitioner remained quite for pretty long period and only in the year 2002, she has made a representation and such representation was rejected by the Collector on the ground that the representation was made belatedly. The Tribunal has considered this aspect and has rejected the application.