STATE OF TAMIL NADU Vs. K. SAROJA

JUDGEMENT

(1.) ALL the 14 review petitions are filed by the State of Tamil Nadu along with the Director of Most Backward Classes and Denotified Communities and the Special Deputy Collector, Kallar Reclamation, Madurai against the order of the learned Judge dated 15.6.2005, 16.6.2005 and 22.6.2005 made in various writ petitions noted above granting direction to the review petitioners to implement the common order of the State Administrative Tribunal dated 20.3.2002 made in O.A.No.587/1997 and batch cases.

(2.) THIS Court in all the writ petitions in which the present review petitions are filed extracted the operative portion of the Tribunals order which is as follows:

(3.) IT was stated by this Court that the Tribunals orders have attained finality and the State not having challenged the earlier order, a direction was issued to comply with the order passed by the Tribunal within a time frame of 12 weeks from the date of receipt of the copy of the order.