J JAYACHANDRA Vs. JOINT DIRECTOR OF COLLEGIATE EDUCATION AND ORS

JUDGEMENT

(1.) Mr. K.M. Vijayakumar learned Special Government Pleader takes notice on behalf of the first respondent. Mr. Thayumanaswamy, learned Counsel takes notice for the second respondent.

(2.) By consent of both sides, the Writ Petition is taken up for final disposal.

(3.) In the judgment of a Division Bench of this Court in W.A. No. 2453 of 1999 dated 16.06.2006 filed by the petitioner herein, wherein the third respondent herein was the fourth respondent. This Court has permitted the petitioner herein and the third respondent to make necessary representations to the second respondent College for the purpose of deciding the issue relating to the inter se seniority between them and thereafter the College to pass order within a time of eight weeks. The operative portion of the judgment is as follows: