ZONAL MANAGER Vs. A NAFIZUR RAHIMAN

JUDGEMENT

(1.) THE above writ appeal has been filed by the respondents in Writ Petition No. 8620 of 1994 against the order of the learned single Judge dated 15. 10. 1997, allowing the writ petition filed by the respondent herein seeking for the issue of writ of mandamus directing the respondents in the writ petition to consider the petitioner's case on merits for appointment to the post of Assistant. Though the said writ petition was filed by two persons, namely A. Hafizur Rahiman and R. Manivannan, order was passed by the learned single Judge only in respect of A. Hafizur Rahiman.

(2.) FOR convenience, we shall refer the parties as arrayed before the learned Judge.

(3.) THE only point for consideration in this appeal is, whether the claim of the petitioner is to be considered and the learned Judge is right in issuing direction accepting the case of the writ petitioner.