S RADHAKRISHNAN Vs. CHIEF EXECUTIVE OFFICER TAMIL NADU KHADI AND VILLAGE INDUSTRIES BOARD KURALAGAM CHENNAI

JUDGEMENT

(1.) (Appeal against the order of the learned single Judge, dated 20.06.2003, made in W.P. No.4762 of 1995.) The above Writ Appeal is directed against the order of the learned single Judge, dated 20.06.2003, made in W.P. No.4762 of 1995, in and by which, the learned Judge, after observing that the respondents therein are entitled to recover a sum of Rs.1,19,476.90 from the petitioner, dismissed the Writ Petition filed by him.

(2.) FOR convenience, we shall refer the parties as arrayed in the Writ Petition.

(3.) BY Order dated 20.06.2003, the learned Judge, after verifying the File produced by the Counsel for the Board and taking note of the order, dated 30.05.1994, held that a sum of Rs.1,19,476.90 has to be paid by the petitioner to the respondents and dismissed his writ petition; hence, the present Writ Appeal.