STATE OF TAMIL NADU Vs. K.SALEEM

JUDGEMENT

(1.) The official respondents in W.P.(MD)No.21568 of 2019 are the appellants.

(2.) The respondent in the present appeal filed the said writ petition praying for issuance of writ of certiorarified mandamus to call for the records relating to the order of the first respondent dated 01.08.2019 in G.O.(D)No. 1258, Health and Family Welfare(D1) Department and quash the same and consequently direct the respondents to give promotion to the petitioner to the post of Reader and Professor with all monetary benefits from the date on which his junior was given promotion and include the petitioner's name in the panel for promotion to the post of Principal for the year 2019-2020 as per the seniority.

(3.) The writ petition, after contest, came to be allowed vide impugned order dated 18.02.2020 and challenging the legality of the same, the present writ appeal is filed.