K MUTHUKUMARASWAMY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE two petitioners herein earlier filed O.A.No.5165 of 1992 along with one Thilagavathy seeking to set aside the earlier order of the Government, under which they were excluded as they were having only degrees in Chemistry and denied them the promotion/upgradation.

(2.) THE Original Application came to be allowed by a final order dated 27.05.1997. THE operative portion of the order of the Tribunal in para 25 reads as follows:-

(3.) THE only question that arises for consideration is whether the petitioners on account of the delayed payment of arrears have entitled for interest in their second round of litigation.