STATE OF TAMILNADU Vs. S.PADMAVATHI

JUDGEMENT

(1.) BY consent of the learned counsel on either side, these Writ Appeals are taken up for final disposal.

(2.) HEARD Mr. D. Krishnakumar, learned Special Government Pleader, appearing for the appellants / respondents, Mr. G. Ethirajulu, learned counsel for the respondents / petitioners in W.A.Nos.2234, 2235 and 2238 of 2013 and Mr. G. Sankaran , learned counsel for the respondents / petitioners in W.A.Nos.2236 and 2237 of 2013.

(3.) HOWEVER , learned counsel for the parties, by producing a copy of appointment order in Na.Ka.No.97568/lgps;a[3/,1/2013 dated 02.12.2013, would submit that the order under challenge, passed by the learned Single Judge in the writ petitions has already been considered favourably, appointment orders were also issued and therefore, no necessity arose to set aside the order of learned Single Judge, sought for in these writ appeals.