G MURUGESAN Vs. PRINCIPAL AMBEDKHAR GOVT LAW COLLEGE

JUDGEMENT

(1.) The Petitioner filed Original Application in O.A. No. 4595 of 2002 before the Tamil Nadu Administrative Tribunal challenging the order of removal dated 24.05.2002 of the Respondent.

(2.) The Tribunal admitted the Original Application and ordered notice. Pending the Original Application, no interim order was granted to the Petitioner though a prayer to that effect was made by him. On notice from the Tribunal, the Respondent has filed a reply affidavit dated 20.01.2003.

(3.) In view of the abolition of the Tribunal, the matter stood transferred to this Court and was renumbered as W.P. No. 37959 of 2005.