S. MURUGAN Vs. GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) The legal heirs of the writ petitioner are the appellants in this writ appeal. The writ petition was filed by Dr. S. Murugan, since deceased, praying for issuance of a writ of certiorarified mandamus to quash G.O. (D) No. 16, Animal Husbandry, Dairying and Fisheries (AH1) Department, dated 27.01.2009 and to direct the respondents to restore the regular promotions to which the writ petitioner was entitled to along with the consequential financial benefits.

(2.) The facts leading to the filing of the writ petition are culled out as follows:

(3.) We have elaborately heard Mr. T.S.R. Venkataramana, learned counsel appearing for the appellants and Mr. A.K. Baskara Pandian, learned Special Government Pleader appearing for the respondents and with consent on either side, the appeal is taken up for final disposal.