K. BIJAKSHI Vs. B. CHANDRAKALA

JUDGEMENT

(1.) This Intra-Court Appeal has been preferred as being aggrieved against the order of the learned Single Judge wherein a panel for the promotion of the Middle School Headmaster at Kelamangalam had been set aside by the learned Single Judge with a direction to include the name of the first Respondent also in the List and to strictly adhere to the provisions of Sec. 41 of the Tamil Nadu Government Servants (Conditions of Service) Act 2016 (hereinafter referred to as the Act).

(2.) Heard Mr. G.M. Ananthakumar, learned Counsel for the Appellant, Mrs. Suneetha, learned Counsel appearing on behalf of the First Respondent and Mr. J.C. Durairaj, learned Additional Government Pleader appearing for the Respondents 2 to 5.

(3.) In spite of notice to the Respondents 6 to 8 none had appeared neither in person nor through their Counsel.