G. RANI Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) This writ petition has been filed by the petitioner praying for issuance of a Writ of Mandamus, directing the respondent to grant promotion to the petitioner to the post of Chief Engineer in Highways Department with effect from 31.05.2016 and to grant her all benefits consequential thereto, within a time frame.

(2.) In the affidavit filed in support of the writ petition, it has been averred by the petitioner as follows:-