THE DIRECTOR OF MEDICAL Vs. T.BLESSIE

JUDGEMENT

(1.) This Writ Appeal by the Director of Medical and Rural Health Services and two others is directed against the order dated 24.01.2020 made in W.P.(MD)No.8753 of 2011.

(2.) The said Writ Petition was filed by the respondent herein praying for issuance of Writ of Certiorarified Manadamus to quash the order passed by the first appellant, dated 23.07.2011 and to direct the appellants to reinstate the respondent with continuity of service with all other attendant benefits.

(3.) We have heard Mr.R.Baskaran, learned Standing Counsel for the Government appearing for the Appellants, Mr.Kannan, learned counsel appearing for the respondent.