E.BATHIAH Vs. THE CHAIRMAN & MANAGING DIRECTOR STATE INDUSTRIES PROMOTION CORPORATION OF TAMIL NADU LIMITED

JUDGEMENT

(1.) This Writ Petition has been filed for a mandamus, to direct the respondent to promote the petitioner forthwith to the post of Assistant General Manager, SIPCOT, with effect from 06.05.2013 and thereafter, to the post of Deputy General Manager, SIPCOT, with effect from 19.02.2016, being the dates on which promotion to the said posts were given to his immediate junior S.P.Meyyappan, in view of the punishment imposed on the petitioner being set aside by this Court in W.P.No.22143 of 2015, dated 11.03.2016, with all monetary benefits and arrears of salary and other attendant benefits.

(2.) The brief facts of the case are as follows:-

(3.) On a perusal of the affidavit filed in support of the Writ Petition, it is seen that the petitioner, among other grounds, has raised the ground that once the punishment imposed on him is set aside, as a matter of right, he is entitled to be promoted to the post of Assistant General Manager and thereafter, as Deputy General Manager.