D MOHANRAJAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) ORIGINAL Application No,813 of 2001 filed before the Tamil Nadu Administrative Tribunal, on abolition, transferred to the file of this Court and renumbered as Writ Petition No,283 of 2007, seeking for a writ of Certiorari to call for the records relating to the order passed by the second respondent in Proc.No.R1/41555/2000 (E.O.No,505/2000) dated 14.9.2000, and quash the same in so far as the third and fourth respondents are concerned and consequently direct the 2nd respondent to refix the seniority of the applicant and place him over and above his juniors and promote the applicant as Superintendent with effect from the date of promoting his immediate junior. Heard the learned counsel appearing for the petitioner and the learned Government Advocate appearing for the first and second respondents.

(2.) AT this stage of the hearing, the learned counsel appearing for the petitioner had submitted that it would suffice if the petitioner is permitted to make a representation to the first respondent, with regard to the reliefs sought for in the present writ petition, and if the first respondent is directed to dispose of the same, on merits, within a specified time, as fixed by this Court.

(3.) WITH the above directions, the writ petition stands disposed of. No costs.