P RAVEENDRAN Vs. JAWAHARLAL INSTITUTE OF POSTGRADUATE MEDICAL EDUCATION & RESEARCH, REP BY ITS DIRECTOR

JUDGEMENT

(1.) The petitioners have filed this writ petition for a direction to set aside the order dated 27.04.2018 passed by the eighth respondent in M.A.No.310/00228/2018 in O.A.No.310/00523/2018, vacating the interim order of status quo already granted by the Tribunal on 20.04.2018.

(2.) It is stated by the petitioners in the affidavit filed in support of this writ petition as under:

(3.) Challenging the said order dated 27.04.2018 vacating the interim order, the petitioners have come up with this writ petition.