GLORY BAI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Heard the learned counsel on either side.

(2.) The case on hand is squarely covered by the order dated 23.11.2018 in W.P.(MD)No.2662 of 2015. This Court had held as follows:-

(3.) Inasmuch as the issue raised in this writ petition is covered by the aforesaid order, the present writ petition is also allowed on the same terms. No costs. Consequently, connected miscellaneous petitions are closed.