K. Natarajan, J
1. Office has raised objection regarding maintainability of this appeal.
2. Heard.
3. The learned counsel for petitioner seeks permission to convert this appeal into Writ Petition (GM-CPC) and filed a memo to that effect.
4. Submission and memo is placed on record.
5. The learned counsel for the appellant is permitted to covert the appeal into Writ Petition (GM-CPC).
6. Office objection is over ruled. Post before the Roster Bench.
7. For the statistical purpose, this appeal is disposed of.
