S THILAGAVATHY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned Counsel for the contesting parties.

(3.) This appeal by grant of special leave is directed against the judgment and order dated 14.3.2007 passed by the Division Bench of the High Court of Judicature at Madras in Writ Appeal No. 621 of 1998 whereby the learned Judges were pleased to dismiss the writ appeal and upheld the common order dated 19.1.1998 of the learned single Judge given out in two Writ Petitions bearing Nos. 9110 & 4318/97.