D. SABARINATH Vs. M. SOUNDARARAJAN

JUDGEMENT

(1.) This Writ Appeal is directed against the order made in W.P(MD)No.12827 of 2012, dated 8.10.2012, in allowing the Writ Petition filed by the first respondent herein.

(2.) Heard the learned counsel appearing on either side and perused the materials placed before this Court.

(3.) The first respondent herein had preferred a Writ Petition in W.P(MD)No.12827 of 2012 for issuance of a Writ of Certiorarified Mandamus calling for the records of the third respondent herein in Proceedings in Na.Ka.No.6404/09/A6, dated 07.08.2012, which is a direct interview letter for the post of Village Assistant issued to one M.Saravanan.