COMMISSIONER Vs. V. SIVAN

JUDGEMENT

(1.) The writ appeal in W.A.(MD) No.255 of 2019 has been filed by the Commissioner, Bodinayakkanur Municipality, the third respondent in W.P. (MD) No.12407 of 2014 filed by Mr.V.Sivan, who is the writ petitioner in W.P. (MD) No.23033 of 2019, against the order dated 09.02.2018 passed in W.P. (MD) No.12407 of 2014.

(2.) In this Judgment / Order, the parties shall be referred as the "writ petitioner" and "appellant - Municipality".

(3.) The writ petitioner filed W.P.(MD) No.12407 of 2014 praying for a writ of certiorarified mandamus to quash the order dated 24.12.2013, passed by the appellant - Municipality and to direct the appellant - Municipality and the official respondents in the writ appeal to regularise his services with all monetary and attendant benefits in pursuant to the order, dated 17.12.1999, passed in W.P.No.14737 of 1992.