CICILY Vs. CORPORATE MANAGER

JUDGEMENT

(1.) The appellant was the 4th respondent in the Writ Petition. The 1st respondent herein was the writ petitioner.

(2.) The brief facts of the case are the following:

(3.) Challenging Exts.P12 and P15, the 1st respondent Manager filed the Writ Petition. The learned Single Judge, after hearing both sides, allowed the Writ Petition quashing Exts.P12 and P15. Feeling aggrieved by the said judgment, the appellant has preferred this Writ Appeal.