STATE; DEPUTY SUPERINTENDENT OF POLICE Vs. MALLIGA

JUDGEMENT

(1.) Since both the instant appeals are directed against a common order, the same are taken up for final hearing and are decided by this common judgment.

(2.) The brief facts that led to the filing of the above appeals are as follows:

(3.) The grievance of the respondents/writ petitioners was that had the panel been operated till 11.6.2014, they would have been promoted to the post of Junior Assistants. Hence, the writ petitions were filed seeking a writ of mandamus to the appellant Corporation to implement the promotion panel to the post of Junior Assistant for the year 2012-2013 as per proceedings P.D.Na.Ka.No.C6/38369/2012, dated 11.6.2013 and consequently, promote the respondents/writ petitioners as Junior Assistants.