K PONNU PANDIAN Vs. MUTHIAH

JUDGEMENT

(1.) WE have heard the submissions made by Mr. M. Ajmal Khan, learned counsel appearing for the appellant and also by Mr. B. T. Seshadri, learned Senior counsel appearing for the respondent and perused the materials available on record.

(2.) THE appellant had filed the above said Writ Petition No. 2384 of 2005 praying for the issue of a writ of Certiorarified Mandamus, to call for the records of the respondent relating to his proceedings No. BP:p2:2191458 dated 05. 02. 2005 and quash the same and to consequently direct the respondent to open the sealed covers that are kept unopened from the year 1995 dealing with the matter of appellant's promotion to the category of Deputy Manager from the year 1995, to the category of Manager in the year 1998 and then to the category of senior Manager in the year 2002 and to promote the appellant with all arrears of salary and other attendant benefits.

(3.) THE learned Single Judge, after hearing both sides, declined the prayer made in the writ petition and dismissed the same by order dated 09. 05. 2007. Challenging the said order of the learned Single Judge dated 09. 05. 2007, this present Writ Appeal has been filed.