T SRINIVASAGAN Vs. S RAJESWARI

JUDGEMENT

(1.) By consent of parties, the writ petition itself is taken up for consideration.

(2.) The petitioners 10 in number, have sought for a writ of certiorarified mandamus to quash the G. O. made by the first respondent in G. O. (D) No.1127, Health and Family Welfare department, dated 30.10.2006, and to direct the respondents 1 to 2 to fill up the post of Ophthalmic Assistant according to the employment exchange seniority.

(3.) The affidavit in support of the petition and also the counter affidavits filed by the contesting respondents, including the newly added respondents, are perused. The court heard the learned Counsel on either side.