R MANICKAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) MR. A. ARUMUGAM, learned Additional Government Pleader takes notice for the respondents.

(2.) WITH the consent of the learned counsels appearing on either side, the writ petition itself is taken up for final disposal.

(3.) THE learned Additional Government Pleader appearing on behalf of the respondents has submitted that the issue involved in the present writ petition is covered by an order of the Division Bench of this Court made in VIJAYAN, K. M. Vs STATE OF TAMIL NADU (2005 (4) CTC 337 ).