MUDEK BOJE Vs. CHIDANANDA MORAL AND ORS.

JUDGEMENT

(1.) THE fifth respondent in WP(C) No. 92(AP)/2005 is the appellant in this writ appeal. The appeal is directed against the judgment and order dated 19.8.2005 whereby and whereunder the learned Single Judge disposed of the writ petition with the following directions:

(2.) THE learned Judge directed the entire exercise to be completed within a period of two months.

(3.) THE first respondent/writ petitioner filed the writ petition claiming that he is entitled to be promoted as Mass Education and Information Officer (M.E.I.O.), a Group -B gazetted post.