LAWS(MAD)-2020-6-114

M.KUMAR Vs. PL.JEYAM

Decided On June 19, 2020
M.KUMAR Appellant
V/S
Pl.Jeyam Respondents

JUDGEMENT

(1.) By order dated 08.05.2020, the Block Development Officer (Village Panchayats), Thirumayam Panchayat Union, transferred PL.Jeyam - petitioner in W.P(MD)No.6310 of 2020 from Virachilai to Aathoor and in his place, transferred one C.Murugan from Aathoor to Virachilai.

(2.) Challenging the order dated 08.05.2020, PL.Jeyam filed W.P(MD)No. 6310 of 2020, in which, C.Murugan was not impleaded as respondent, but M.Kumar - Panchayat President, Virachilai Village Panchayat was impleaded as third respondent.

(3.) On 28.05.2020, the learned Single Judge in W.M.P(MD)No.5536 of 2020 in W.P(MD)No.6310 of 2020 granted interim stay of the order dated 08.05.2020. Challenging the interim order dated 28.05.2020, M.Kumar has filed the present writ appeal.