NIRMALA Vs. N KRISHNASWAMY MUDALIAR

JUDGEMENT

(1.) THE petitioner has come forward to file the present writ petition seeking for a direction to provide her duty and to pay the subsistence allowance from 12.01.2005 to 11.03.2005 and salary from 12.03.2005 till she was restored to service.

(2.) IN the writ petition, notice of motion was ordered on 31.10.2007. On notice from this Court, the first respondent has filed a counter affidavit dated 10.11.2007 together with typed set of documents. On behalf of the Chief Educational Officer, viz., the second respondent, proceedings dated 18.06.2008 was also produced. The writ petition was subsequently admitted on 03.11.2010. Pending the writ petition, the application for interim direction came to be dismissed.

(3.) AGGRIEVED by the same, the first respondent filed a writ appeal being W.A.No.504 of 2006 and that writ appeal was disposed of by an order dated 07.07.2006. The Division Bench in paragraph 5 held as follows:-