DISTRICT COLLECTOR Vs. N.LAKSHMI

JUDGEMENT

(1.) This appeal is filed by the appellants as against the order dated 21.02.2017 passed by the learned single Judge in WP No. 19791 of 2012, allowing the writ petition filed by the first respondent herein.

(2.) The said writ petition was filed by the first respondent herein praying to quash the order dated 29.06.2012 passed by the third respondent in the writ petition (second respondent herein) and consequently direct the appellants to reinstate the first respondent/writ petitioner in service with all attendant benefits.

(3.) For the purpose of disposal of this writ appeal, appreciation of certain factual aspect, which led to the filing of the writ petition, is necessary.