E JAYANTHI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) HEARD the learned counsels appearing for the parties.

(2.) THE petitioners have prayed for issuing writ of certiorarified mandamus for quashing Roc. No. 1176/2000/a dated 2. 8. 2000 and further directing the respondents to continue the services of the petitioners as copyists with all consequential benefits.

(3.) SUBJECT to the aforesaid observations, both the writ petitions are disposed of. Consequently, the connected miscellaneous petitions are closed. No costs. .