S VISVALINGAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) BOTH these writ petitions have been brought forth seeking a writ of declaration declaring that the G.O.M.S.No.174 dated 21.4.1998, the consequent proposals of the fourth respondent and the G.O.M.S.No.174 dated 21.4.1998 as amended by G.O.M.S.No.500 dated 16.9.1998 are unconstitutional, illegal and void.

(2.) AT the time when the matter was taken up for consideration, it was represented by the learned Special Government Pleader that subsequent to the two Government Orders referred to above, the State Government has passed G.O.M.S.No.740 dated 29.12.1998, G.O.M.S.No.200 dated 18.5.1999 and G.O.M.S.No.199 during 2000, and all these three G.Os. have been brought forth, and hence, the petitioner could work out his remedies under those G.Os.