LAWS(MAD)-2017-2-232

A. SAKUNTHALA DEVI Vs. THE REGISTRAR GENERAL

Decided On February 27, 2017
A. Sakunthala Devi Appellant
V/S
The Registrar General Respondents

JUDGEMENT

(1.) This writ petition is directed against the order passed on 22.04.2013 by the learned Principal District Judge, Ariyalur, according seniority to the unofficial respondents 4 to 7 over the writ petitioner.

(2.) Heard Mr. P. Valliappan, learned counsel appearing for the writ petitioner and Mr. V. Vijay Shankar, learned counsel appearing for the respondents 1 to 3 and Mr. Kandhan Duraisami, learned counsel appearing for the respondents 4 to 7.

(3.) At the very outset, we find that it is rather unfortunate that the High Court of Madras has not been impleaded as a respondent instead its Registrar General alone has been impleaded as a respondent.