(1.) This Writ Appeal arises out of an order dated 3.12.2007 passed in W.P.(MD) No. 5044 of 2007 whereby the learned single Judge directed the Appellants to pay salary to the Respondent herein for the period during which she was not allowed to work i.e. from 30.4.2007 to 19.11.2007.
(2.) The Respondent has been working as a Co-operative Sub-Registrar (Housing Mortgage Society) at Kumbakonam. By proceedings of the third Appellant in Na.Ka. No. 2/2007/PaTho, dated 30.4.2007, she was relieved from the said post, which came to be challenged in W.P.(MD) No. 5044 of 2007. During pendency of the Writ Petition, the said order was withdrawn and the first Respondent was posted in the same place by an order dated 19.11.2007 and the first Respondent has also joined.
(3.) Pointing out that there was an interim stay granted in the Writ Petition, the learned single Judge held that salary payable to the Respondent during the period in which she was not allowed to work would be paid to her by the end of 2007. Being aggrieved by the order of the learned single Judge in W.P.(MD) No. 646 of 2008, the Appellants have come forward with this Appeal.