(1.) This intra-court appeal is filed against the order dated 07.06.2018 passed by the learned Single Judge in the Writ Petition in W.P.No.5290 of 2013, thereby allowing the said writ petition filed by the respondent herein.
(2.) The said Writ Petition No.5290 of 2013 was filed by the respondent herein to issue a Writ of Certiorarified Mandamus calling for the records relating to the order dated 29.04.2011 passed by the first appellant, quash the same and consequently direct the appellants to give notional promotion to the respondent as Workshop Instructor from 18.08.2010, when his juniors were given such promotion on 18.08.2010 with all attendant benefits including monetary and service benefits as applicable for Workshop Instructor and Instructor and to pay him back-wages as Workshop Instructor from 18.08.2010.
(3.) The facts, based on which the writ petition was filed by the respondent before the learned Single Judge, are required to be examined for disposal of this appeal.