M SUBRAMANIAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) CHALLENGE is made to the order of the third respondent made in Proc. Se. Mu. Aa. No. 61672/a Pa 2/2002 dated 20. 10. 2003 and to quash the same and consequently direct the respondents to reinstate the petitioner in service with full backwages with other consequential service benefits.

(2.) THE Court heard the learned counsel on either side.

(3.) HEARD the learned counsel for the respondents on the above contentions.