P RATHINAM Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) HEARD Mr.A.Saravana Kumar, the learned counsel appearing on behalf of the petitioner, as well as Mr.R.Manoharan, the learned Government Advocate appearing on behalf of the respondents.

(2.) AT this stage of the hearing of the writ petition, the learned counsel appearing on behalf of the petitioner had submitted that the issue arising for the consideration in the present writ petition had already been decided by this Court, in a batch of writ petitions, in S.Jayalakshmi V. The Government of Tamil Nadu and others, reported in 2003-1-L.W. 562. Thereafter, this Court has been passing a number of orders based on the order passed by this Court in the decision cited above. The learned counsel had also enclosed one such order, dated 20.03.2006, made in W.P.(MD) No.2351 of 2006, in the typed set of papers, filed along with the writ petition.