N PALANISAMY Vs. CHAIRMAN-CUM-MANAGING DIRECTOR

JUDGEMENT

(1.) CHALLENGE is made to an order of the learned Single Judge made in W.P.No.10301 of 2002, whereby the petition filed by the petitioner for the issue of writ of mandamus, directing the respondents to grant promotion to the petitioner on par with the other candidates whose names were included in the promotion list, dated 17.12.1987 with all attendant monetary benefits, was dismissed.

(2.) THE Court heard the learned counsel on either side and also looked into the affidavit filed in support of the original writ petition and also the counter affidavit along with the grounds on which the order is challenged.

(3.) AFTER hearing the submissions and considering the materials available, the learned Single Judge was of the opinion that the petitioner could not get the relief, since it was not a fit case to grant the relief and accordingly, the learned Single Judge dismissed the petition. Aggrieved over the same, this writ appeal has been brought forth by the appellant.