M JAGADEESAN Vs. N A SENTHILNATHAN

JUDGEMENT

(1.) Can the punishment order in effect punish a person twice is the question before this Court. If the contention of the appellants in W.A. No. 546 of 2015 is to be upheld, then the first respondent would be punished twice by the single punishment order dated 15.11.2012.

(2.) The parties are referred as per their rank in W.A.No.620 of 2015.

(3.) The Appeals have been preferred against the order of the learned Single Judge quashing the resolution and the seniority list prepared by the Corporation and further, directing the Corporation to promote the first respondent in W.A.No.620 of 2015 as Additional City Health Officer Grade I-B with effect from 05.11.2013 instead of 210.2014 as already promoted by the Corporation.