LAWS(MAD)-2018-6-1468

S. NAGESWARAN Vs. DISTRICT COLLECTOR AND OTHER

Decided On June 29, 2018
S. Nageswaran Appellant
V/S
District Collector And Other Respondents

JUDGEMENT

(1.) The prayer sought for herein is for a Writ of Mandamus, directing the first respondent i.e., the District Collector, Tiruchirapalli to pass appropriate reasoned orders on the proposals sent by the Regional Special Deputy Collector, Refugee Camp, Kottapattu, Tiruchirapalli in his letter No.A/51/2011 dated 07.03.2018 regarding promotion as Junior Assistant of the petitioner, within a specified time frame that may be fixed by this Court.

(2.) Heard Mr. S.Visvalingam, learned counsel appearing for the petitioner and Mrs. S.Srimathy, learned Special Government Pleader, who takes notice on behalf of the respondents.

(3.) By consent of both parties, this Writ Petition is taken up for final disposal at the stage of admission itself.