M.PALANISAMY Vs. DIRECTOR OF TOWN PANCHAYATS

JUDGEMENT

(1.) The Writ Petitioner in W.P.(MD)No.4507 of 2014 aggrieved by a common order passed in the said Writ Petition and in W.P.(MD)No.10845 of 2011 which had been filed by the fourth respondent, has filed the present Writ Appeal.

(2.) W.P.(MD)No.4507 of 2014 had been filed by the appellant herein in the nature of a Certiorari seeking records relating to an order issued by the third respondent in the Writ Petition, the Executive Officer, Punjaipugalur Town Panchayat in Karur District dtd. 25/2/2014 and to quash the same.

(3.) This Writ Petition had been heard along with W.P.(MD)No.10845 of 2011 which had been filed by the fourth respondent again in the nature of a Certiorarified Mandamus seeking records relating to an order passed by the third respondent therein, the Executive Officer, Punjaipugalur Town Panchayat in Karur District, dtd. 23/8/2011 promoting the fifth respondent therein/the appellant herein/the Writ Petitioner in W.P.(MD)No. 4507 of 2014 to the post of Public Health Maistry or Sanitary Maistry in the said Panchayat and to quash the same and to direct the respondents 1 to 3 therein to promote the petitioner in W.P.(MD)No.10845 of 2011 to the post of Public Health Maistry or Sanitary Maistry.