K S S RAJ Vs. A MUTHUMARI

JUDGEMENT

(1.) Heard the learned Standing Counsel appearing for the petitioners.

(2.) The writ petition has been filed seeking issuance of a writ of certiorari to call for the records of 2nd Respondent and quash the Order dated 16.12016 in O.A. No.1275 of 2013.

(3.) It appears that the first respondent, who had served as Physiotherapy Technician from 11.11.1986 to 16.8.1995 in the State service had been sponsored by the Employment Exchange, Kanmchipuram for appointment to the post of Physiotherapy Technician in the third petitioner office and thereafter, he had moved several representations for grant of ACP/MACP considering his past services in the State Government and since his claim was rejected, he had moved the Original Application and obtained an order in his favour. Challenging the same, the present writ petition has been filed by the petitioners-Union of India and others.