DIRECTOR OF FAMILY WELFARE Vs. S POORNACHANDRAN

JUDGEMENT

(1.) The appellants are aggrieved by the impugned order dated 22.08.2017 passed by the learned Single Judge in W.P.No.27157 of 2012. The said writ petition was disposed along with W.P.No.29074 of 2012.

(2.) W.P.No.27157 of 2012 was filed for a writ of certiorari mandamus to call for the records relating to the impugned order passed by the 2nd appellant in proceedings in Mu.Mu.No.471/2012/A1 dated 20.09.2012 and to quash the same insofar as it cancels increments given to the respondent and to direct the appellants to confirm the services of the respondent as Statistical Assistant in the Health and Family Welfare Department with retrospective effect i.e., from 17.10.2007.

(3.) W.P.No.29074 of 2012 was filed by the respondent for a writ of certiorari to call for the records relating to the impugned orders passed by the 1st appellant in Na.Ka.No.4768/FW/N2/2012 dated 11.10.2012 and consequential reliving order passed by the 2nd appellant in Na.Ka.No.471/2012/A1 dated 16.10.2012 and to quash the same.