STATE OF TAMIL NADU Vs. RAMASUBRAMANIAN

JUDGEMENT

(1.) THE above writ appeal is directed against the order of the learned single Judge dated 27. 01. 1999 made in W. P. No. 7212 of 1987, in and by which, the learned single Judge, following the earlier decision of this Court made in W. P. Nos. 11759, 12600, 12799 of 1985, 13741 to 1374 3 of 1986 dated 07. 01. 1992, allowed the writ petition.

(2.) HEARD Mr. P. Wilson, learned Special Government Pleader for the appellants as well as the learned counsel for the respondents.

(3.) IT is not in dispute that in view of the decision of the Supreme Court reported in AIR 1996 SC 497 (State of Tamil Nadu Vs. L. Krishnan and Others), the earlier decisions of this Court, particularly the reference made in the order by the learned single Judge are no more a good law. Accordingly, the order of the learned single judge dated 27. 01. 1999 is set aside.