P GOPHI Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THE petitioners in these writ petitions have challenged the order passed by the Managing Director, Electronics Corporation of Tamil Nadu Ltd., (ELCOT), ordering that the financial benefits arising out of irregular promotion, additional increments and selection grade availed by the petitioner shall be recovered from them. THE impugned order passed in W.P.No.12812 of 2009 reads as under:

(2.) THIS contention of the learned counsel for the petitioners finds support from the reading of the impugned order itself.

(3.) CONSEQUENTLY, all the writ petitions are allowed, the impugned orders are set aside. No costs. Connected miscellaneous petitions are closed.