V. ACHUTHAN Vs. V.A. NISHADMON

JUDGEMENT

(1.) THESE Writ Appeals are filed against the common interim order dated 29.3.2010 in W.P.(C) Nos. 3299 and 6745 of 2010, passed by the learned Single Judge.

(2.) THE brief facts necessary for the disposal of the Writ Appeals are the following:

(3.) SECONDLY , it is submitted that the learned Single Judge not only interdicted, ordering further promotions based on Ext.P3, but also has directed to follow Ext.P1 seniority list, if the Government thinks fit, for further promotions. The said direction runs counter to the findings in Ext.P2 judgment, which were affirmed by the Division Bench, in Ext.P2(a) judgment, it is submitted. Going by Exts.P2 and P2(a) judgments, we notice that Ext.P1 seniority list was found defective for apparently accommodating promotees, in excess of their quota. So, the permission given to the Government to follow Ext.P1 is one in favour of the appellants. If at all anybody is aggrieved, it is the writ petitioners. So, on that ground, we need not interfere with the order under appeal.