ABHAY MANOHAR SAPRE,J. - (1.) Leave granted.
(2.) This appeal is filed against the final judgment and order dated 08.10.2015 passed by the High Court of Judicature at Madras in W.A. No.589 of 2015 whereby the Division Bench of the High Court allowed the writ appeal filed by the respondent herein and set aside the order dated 17.04.2014 passed by the Single Judge of the High Court in Writ Petition No. 10026 of 2013 by which the writ petition filed by the respondent herein was dismissed.
(3.) In order to appreciate the issues involved in the appeal, it is necessary to set out the facts in detail. The facts are taken from the SLP paper book.;