DEVANGAR HIGHER SECONDARY SCHOOL Vs. S MANIMARAN

JUDGEMENT

(1.) The writ appeals in W.A(MD)Nos.581, 601 and 660 of 2019 have been filed against the order passed in W.P(MD)No.9073 of 2018 dated 22.04.2019.

(2.) W.P(Md)No.13848 of 2019 is filed by the appellant in W.A(MD)No.660 of 2019, challenging the promotion order granted in favour of the writ petitioner in W.P(MD)No.9073 of 2018. While the writ appeals in W.A(MD)Nos.581 of 2019 and 601 of 2019 are filed by the respective respondents in the writ petition, W.A(MD)No.660 of 2019 is filed by a third party to the writ petition, who also filed the other writ petition in W.P(MD)No.13848 of 2019, seeking for the relief as stated supra.

(3.) For sake of convenience, we call the parties, as they were arrayed in W.P(MD)No.9073 of 2018, as parties in these writ appeals.