STATE OF TAMIL NADU Vs. R JAYANTHI

JUDGEMENT

(1.) THE above appeal is directed against the order dated 6.2.2006 made in W.P.No.26922 of 2005, filed by the respondent herein.

(2.) FOR the purpose of convenience, parties are arrayed as per their rank in the writ petition.

(3.) HEARD Mr.K.Ilango, learned Special Government Pleader for the appellants and Mr.L.Chandrakumar, learned counsel for the respondent, who reiterated their submissions made before the learned single Judge.