J FAIROSE BASHA Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) By consent of the learned counsel on either side, the writ petition is taken up for final disposal.

(2.) Heard Mr. S. Ayyathurai, learned counsel for the petitioner and Mr. J. Ravindran, learned Standing counsel appearing for the respondents.

(3.) This writ petition is filed challenging the order dated 18/3/2009 passed by the 1st respondent confirming the order dated 14/5/2008 passed by the 3rd respondent dis- missing the petitioner from service and quash the said orders dated 18.3.2009 and 14/5/2008 and for a consequential direction to the respondents to reinstate the petitioner in service with continuity of service and backwages from 1/5/2008.