STATE OF TAMIL NADU Vs. K. PARVATHY

JUDGEMENT

(1.) The present Intra-Court Appeals are directed against the Orders, dtd. 24/11/2022, 7/2/2023, 15/3/2023, 15/3/2023, 15/3/2023, 15/3/2023, 15/3/2023, 15/3/2023, 15/3/2023, 15/3/2023 and 30/3/2023, passed in W.P.(MD) Nos.15743, 29235, 23709, 23717, 23718, 23719, 23720, 23721, 23722, 23723 and 25306 of 2022 respectively.

(2.) Having aggrieved by the orders of the learned Single Judge allowing the Writ Petitions, the State has preferred the present Writ Appeals.

(3.) Background of the case: