STATE OF TAMIL NADU Vs. P.GUNASEKARAN

JUDGEMENT

(1.) Notices had been issued in these appeals and the cause list indicates that the private respondents have already been served and an information has also been tendered by learned counsel for the appellants to learned counsel, who had appeared on behalf of the respondents before the Writ Court, however, none have responded so far.

(2.) In the wake of the service being complete, we presume that the respondents are no longer interested in contesting the matter, as the issue is already covered by the judgment of a Division Bench of this Court in the case of The State of Tamil Nadu, rep. by its Secretary to Government, School Education Department, Secretariat, Chennai - 9 and others v. V.N.Vijayakumar [W.A.No .149 of 2020, decided on 11.2.2020] and other connected appeals. The aforesaid judgment is extracted herein under:

(3.) All these appeals stand disposed of on the same terms. Consequently, C.M.P.Nos.10072, 9840, 10098, 10103 and 10106 of 2020 are closed.