PONNUSAMY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioners are all employees of the Tamil Nadu Legal aid and Advice Board, which is a Society registered under the Societies registration Act.

(2.) THE petitioners have prayed for the issue of appropriate writ in the nature of declaration that the action of the first respondent viz. , the State of Tamil Nadu in issuing the letter dated 28. 9. 1993 and 2. 3. 1994 to prevent payments to the petitioners are illegal and unconstitutional and without jurisdiction. THE petitioners also seek consequential direction to the respondents viz. , the State and the Tamil Nadu state Legal Aid and Advice Board to pay the petitioners all emoluments, including arrears as per the decisions of the Executive Committee of the second respondent taken at its meeting held on 3. 12. 1992 and 22. 2. 1994.

(3.) THE prayer so made in the petition has been opposed by the first respondent, while the second respondent has filed a statement in support of the petitioners.