N.AMIRTHAGURU Vs. DEPUTY GENERAL MANAGER

JUDGEMENT

(1.) THE petitioner seeks for a direction to the respondents to furnish a copy of the leave letters dated 14.02.1995, 22.02.1995, 15.03.1995, 30.04.1995 and 19.09.1995.

(2.) WHEN the matter came up on 03.01.2013, there was no representation for the petitioner. Hence, the matter came to be posted today.

(3.) THEREAFTER , the petitioner preferred an appeal to the Appellate Authority seeking for copies of the said letters. The Appellate Authority viz., the General Manager (P and L), by his reply dated 23.01.2012 informed the petitioner that the letters requested by him are not available in the records and hence, non-available information cannot be furnished.