DEPUTY DIRECTOR OF EDUCATION Vs. K V RAMACHANDRAN

JUDGEMENT

(1.) This appeal is filed by the respondents in W.P.(C) No.25539 of 2010.

(2.) The writ petition was filed by the respondents herein seeking to quash Exts.P3 and P4 audit objections and for a declaration that Ext.P5 cannot be pressed into service for cancellation of the time bound higher grade that was already granted to them. By the judgment under appeal, the learned single Judge allowed the writ petition. It is this judgment which is challenged before us.

(3.) We heard the learned Government Pleader appearing for the appellants and the learned counsel appearing for the respondents.