EZHIL BHARATHI Vs. SECRETARY TO THE GOVERNMENT COOPERATION

JUDGEMENT

(1.) The Petitioner has preferred the instant Writ of Mandamus praying for issuance of an order by this Court in directing the 2nd Respondent/Registrar of Cooperative Societies, Chennai to include her name in the panel for promotion to the post of Co -operative Sub Registrar as on 01.05.1994 in the appropriate place and to promote her, as such to sanction all consequential benefits. Further, she has sought for passing of an order by this Court in directing the 1st Respondent to include her name in the appropriate place in the ensuing promotion panel for promotion to the post of Deputy Registrar of Co -operative Societies.

(2.) Writ Petition Facts:

(3.) The Learned Counsel for the Petitioner contends that till date the Petitioner has not received any communication from the Respondents and later her name was not included in the panel as instructed by the 1st Respondent in the letters dated 11.01.2012 and 28.05.2012 respectively.