OLGA GEORGE Vs. SECRETARY TAMIL NADU PUBLIC SERVICE COMMISSION; PRINCIPAL SECRETARY / DIRECTOR DIRECTORATE OF INDIAN MEDICINE AND HOMEOPATHY; PRINCIPAL SECRETARY HEALTH & FAMILY WELFARE DEPARTMENT; P RATHAMANI

JUDGEMENT

(1.) These two intra court appeals have been filed by the aggrieved party against the orders of the learned single Judge, dated 18.10.2011 passed in W.P.No.14788 of 2010 and 31.01.2012 passed in W.P.No.18766 of 2011.

(2.) Though the appellant in W.A.No.395 of 2012 is not a party to the first impugned order, i.e., order in W.P.No.14788 of 2010, she preferred appeal as appellant on obtaining leave of the Court. As the other impugned order, i.e., order in W.P.No.18766 of 2011, was passed against her on the basis of the order in the former writ petition in W.P.No.14788 of 2010, she preferred Writ Appeal in W.A.No.338 of 2012.

(3.) Brief facts of the case are as follows :