DEEPA AND OTHERS Vs. T. DRAVIDASELVI, SUPERINTENDENT

JUDGEMENT

(1.) The Appellants/Respondent Nos. 3 to 10, 12, 13, 16, 17, 18, 20, 21, 22, 25 have preferred the instant intra-Court writ Appeal as against the order, dated 14.09.2017 in W.P.(MD) No. 14923 of 2017 passed by the Learned Single Judge insofar as continuing the partial stay only in respect of the Appellants whose names were included in the Impugned panel for the post of Commercial Tax Officer

(2.) W.A.(MD) No. 1381 of 2017:

(3.) W.A.(MD) No. 1387 of 2017: