V DHANASEKARAN Vs. M GANESAN

JUDGEMENT

(1.) THIS writ appeal is preferred against the order of the learned single Judge in W. P. No. 6635 of 1997 dated 28. 1. 2005, allowing the writ petition filed by the respondents 1 to 9 herein.

(2.) THE respondents 1 to 9 herein/writ petitioners filed W. P. No. 6635 of 1997 with a prayer to quash G. O. Ms. No. 237 Municipal Administration and Water Supply Department, dated 26. 9. 1996 including the abstract thereto and the consequential order of the third respondent in the writ petition/12th respondent herein dated 30. 12. 1996 with a direction to implement the promotion panel dated 23. 6. 1995 by promoting the respondents 1 to 9 herein/writ petitioners.

(3.) THE brief facts necessary for disposal of the writ appeal are as follows: