P. SEKAR Vs. NAGALAKSHMI

JUDGEMENT

(1.) HEARD Mr.K.Mahendran, learned Counsel appearing on behalf of Mr.K.K.Senthil, learned Counsel for the appellant, Mr.K.Seemaraj, learned Counsel for the first respondent and Mr.J.Gunaseelan Muthiah, learned Government Advocate for the second respondent Corporation.

(2.) THIS writ appeal is directed as against the order of the learned single Judge dated 28.11.2013 passed in W.P(MD)No. 15922 of 2013.

(3.) THE facts leading to the filing of this writ appeal are set out thus: