C C ELIAMMA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE above writ appeal is directed against the order of the learned single Judge dated 28. 01. 2003 made in W. P. No. 4755 of 2001, in and by which the learned Judge, after finding no merits in the claim of the petitioners, dismissed their writ petition.

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

(3.) IN view of the order to be passed hereunder, we are of the view that it is unnecessary to refer to the factual matrix as stated by the petitioners/appellants.