CHAIRMAN Vs. ARADHANA TRANSGENDER WOMEN

JUDGEMENT

(1.) Respondent has moved WP.No.1163 of 2018 seeking the follwoing reliefs:-

(2.) Under orders in WP.No.1163 of 2018 and WMP.No.1452 of 2018 dated 25.01.2018, learned single Judge inter alia directed the appellant/respondent to keep one post vacant and to entertain the application of the respondent/petitioner regardless the age of the petitioner, subject to the result of the writ petition. Challenging such order, appellant/respondent has preferred the present writ appeal.

(3.) Heard Ms. Narmadha Sampath, learned AAG-VIII and learned counsel for the respondent.