PACHA GOUNDER Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) HEARD Mr. K. Kalyanasundaram the learned counsels appearing for the petitioners and Mr. V. Manoharan, the learned Government Advocate appearing for the respondents.

(2.) AT the stage of the hearing of the writ petition, it is brought to the notice of this Court that the issue involved in the present writ petition is covered by an order of a Division Bench of this Court, in RAJASHERIFF Vs. THE GOVERNMENT OF TAMIL NADU AND ANOTHER (2001 (4) CTC 577 ).

(3.) PARAGRAPH 51 of the said order reads as follows: