N NETHAJI Vs. DIRECTOR OF SUGARS

JUDGEMENT

(1.) BY consent of all the parties, the Writ Appeal itself is taken up for disposal.

(2.) THE above Writ Appeal is directed against the Order of the learned single Judge, dated 3. 3. 2006, made in WPMP No. 26271 of 2005 in WP No. 24093 of 2005, in and by which, the learned Judge refused to grant interim order of injunction in respect of promotion of respondents 3 and 4.

(3.) THE appellant herein/writ petitioner before the single Judge challenged the order of the first respondent, according Permission to the second respondent to upgrade the third and fourth respondents as Associate Lecturers as per G. O. Ms. No. 1146, dated 25. 11. 1992, on completion of their 5 years of service from their initial post of Instructors commencing from 1986 overlooking the petitioner s seniority retrospectively.