N.S.USHA Vs. GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) By consent of the learned counsel on either side, this Writ Petition is taken up for final disposal, at the admission stage itself. Mr.K.Rajendra Prazad, the learned Additional Government Pleader takes notice for the Respondents.

(2.) This court heard the learned counsel on either side and also perused the materials placed on record.

(3.) The prayer in this Writ Petition is to direct the respondents to include the name of the Petitioner, in the appropriate place, in the ensuing panel of promotion to the post of Assistant Director of Rural Development and Panchayat Raj Department for the year 2018-19 and to promote the Petitioner as Assistant Director of Rural Development and Panchayat Raj Department, with all consequential benefits, without prejudice to the petitioner's right to claim empanelment and promotion to the said post for the panel year 2015-16.