D. CHARLES SOUNDARARAJAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) This petition has been filed seeking for issuance of Writ of Certiorarified Mandamus to quash the proceedings of the second respondent in ,af;.br.K.M.vz;.rp3/14771/2018, dtd. 5/7/2018 and direct the respondents to give subsequent due promotions notionally such as Senior Foremen, Top Senior Foreman, Overseer, and Asst. Works Manager respectively with re-fixation of pay to the petitioner with all service and monetary benefits within the limit fixed by this Court.

(2.) The brief facts as per the averments made in the affidavit of the Writ Petition:

(3.) Averments in the counter affidavit of respondents: