M DHANAPAKKIAM Vs. TAMIL NADU GENERATION AND DISTRIBUTION CORPORATION LTD , REP BY ITS CHAIRMAN AND MANAGING DIRECTOR

JUDGEMENT

(1.) This intra Court appeal has been filed by the petitioner in W.P.No.27641 of 2017 challenging the dismissal of the Writ Petition seeking a writ of mandamus directing the respondents to effect promotion to the petitioner to the post of Foreman Grade I with effect from July, 2014 with arrears and all other consequential benefits including pensionary benefits and revision of pension.

(2.) The facts leading to the filing of the Writ Petition are as follows:

(3.) Complaining that because of the delay on the part of the respondents in effecting promotion the petitioner has been denied of her chance of retiring in the higher post, which would affect the retirement benefits and pension, the petitioner has made a representation to the respondents even on 26.11.2014 seeking promotion. The same has not been considered. Hence, the Writ Petition. The learned single Judge, who heard the Writ Petition dismissed the same on the ground of delay. Hence, the present appeal.