STATE OF TAMIL NADU Vs. P. ANBALAGAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) It is not in dispute that the matter is covered by the judgment of the Full Bench in Government of Tamil Nadu and Others vs R. Kaliyamoorthy,2019 6 CTC 705, that has been noted by us in our own judgment dated 13.10.2020 in W.A.Nos.2164, 2589, 2703 of 2018 and 323, 331, 3326, 3336, 3337, 3338, 3339, 3340 & 3341 of 2019, which is extracted hereinunder:-

(3.) This appeal also stands disposed of on the same terms. No costs. Consequently, connected miscellaneous petition is closed.