N. VASANTHI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The Writ Appeal has been filed as against the order dtd. 28/3/2019 passed in W.M.P. No. 5047 of 2019 in W.P. No. 24364 of 2018.

(2.) Heard the learned counsel for the appellant and the learned Government Advocate for the respondents 1 and 2.

(3.) Order dtd. 13/8/2018 was issued by the 1st respondent in which 3rd respondent was found eligible to be considered for promotion to the post of Deputy Tahsildar for the Panel Year 2016, is under challenge in W.P. No. 22235 of 2018 [by the Appellant as 9th petitioner and others].