UNION OF INDIA Vs. P K RAVINDRANATHA PANICKER

JUDGEMENT

(1.) This writ appeal arises out of the judgment of the learned single Judge dated 28.11.2014 in W.P(C) No.9099 of 2014. The appellants herein are respondents 1 to 4 in that writ petition filed by the respondent herein, the writ petitioner, seeking a direction to quash Exhibit P5 order dated 13.1.2014 of the second appellant and a writ of mandamus commanding the appellants to promote him as Master in the Sainik School, Kazhakkuttom from 1.2.2009, as directed in Exhibit P2 judgment of the Division Bench of this Court dated 4.7.2013 in W.A. No.844 of 2013. He has also sought for a declaration that he is eligible and entitled for promotion as Master in the Sainik School, Kazhakkuttom, with effect from 1.2.2009.

(2.) The reliefs sought for in the writ petition were opposed by the appellants by filing counter affidavit and additional counter affidavits. The respondents herein filed reply affidavit and additional reply affidavit.

(3.) After considering the rival contentions, the learned single Judge, by the impugned judgment dated 28.11.2014, allowed the writ petition and directed the appellants to promote the respondent as Master in the Sainik School, Kazhakkuttom, with notional seniority with effect from 1.2.2009. The appellants are also directed to take necessary steps in this regard within two months from the date of the said judgment.