S VENKATALAKSHMI Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) AGGRIEVED by the common order of the learned single Judge dated 17. 0 4. 2004 made in W. P. Nos. 9384 and 9385 of 1996, the writ petitioners/ appellants have filed the above appeals.

(2.) HEARD the learned counsel for the appellants as well as the learned Additional Government Pleader for respondents.

(3.) COMING to the second contention, viz. , no prior approval for passing the award, in the counter affidavit filed before the learned single judge, it is specifically stated that approval was obtained from the Government in D. Dis. No. 16686/89 (h) dated 19. 05. 1989 and the Award was passed only on 29. 05. 1989. In view of the information in the counter affidavit based on the records viz. , that the approval was obtained even on 19. 05. 1989 and the award was passed only on 29. 05. 1989, the learned single Judge is perfect in rejecting the second contention also. We agree with the said conclusion, which is based on the materials placed before the learned single Judge. Admittedly no reply affidavit has been filed controverting the above factual information.