B SUNDARESAN Vs. GOVERNMENT OF TAMIL NADU REP BY ITS PRINCIPAL SECRETARY LABOUR AND EMPLOYMENT DEPARTMENT

JUDGEMENT

(1.) The appellant herein has filed this writ appeal against the order of dismissal dated 21.12.2016 passed by this Court in W.P.No.21887 of 2014.

(2.) The facts of the case would run thus:

(3.) With the above background, the appellant filed the writ petition in W.P.No.21887 of 2014 praying to set aside the order passed by the first respondent in G.O.[1D] No.332, Labour and Employment [N1] Department dated 24.07.2014 and the consequential order of the third respondent in Proceedings No.Nir-4/32884/13 dated 24.07.2014, in so far as conferring the promotion post of Assistant Director in the upgraded post of Assistant Director to the respondents 4 to 10 herein is concerned and to direct the first respondent herein to confer the upgraded post of Assistant Director to the appellant with due regards to his seniority with all attendant and consequential benefits.