P KANNIYAN Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) THE subject matter of the writ petitions is squarely covered by the judgment of this Court in K. Kumaran and others vs. State of Tamil Nadu and others reported in (2007(3)MLJ pg 233). Subsequently, a batch of cases filed in W.A.No.894 of 2007 etc. before the Division Bench were also rejected by order 12.10.2007. In the light of the same, these writ petitions stand dismissed. However, this will not preclude the petitioners from getting their grievance redressed in the manner known to law. No costs.