E.SENTHIL Vs. PRINCIPAL SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) Writ Petition is filed for issuance of Writ of Certiorari to call for the records relating to the impugned order passed by the 2 nd respondent in his proceedings No.S2(2)/53679/2009 dated 05.09.2019 and quash the same.

(2.) The petitioner is challenging the impugned order, whereby the

(3.) rd respondent's seniority was re-fixed and 3rd respondent was placed above the petitioner in the seniority list. 3. The case of the petitioner is as follows: