V RAVICHANDRAN Vs. COMMISSIONER OF MUNICIPAL ADMINISTRATION

JUDGEMENT

(1.) THIS Writ Petition is filed praying to issue a Writ of Certiorarified Mandamus, calling for the records relating to the order passed by the second respondent in E6/15370/99 dated 5.7.2001 and quash the same and direct the second respondent to put the petitioner in additional charge of the Assistant Executive Engineer-Mechanical post.

(2.) AT the time of admission, this Court granted interim stay on 21.4.2003 and the same was made absolute on 25.9.2003.