DIRECTOR OF SCHOOL EDUCATION Vs. S JAMBU KUMARAN

JUDGEMENT

(1.) THIS Writ Appeal has been preferred by the Director of School Education, Chennai and five others, against the order dated 6.4.2006 passed by the learned single Judge in Writ Petition No.9582 of 2006, whereby the Court directed the appellants to implement the order dated 4.5.1995 passed by the Tami Nadu Administrative Tribunal, in Original Application No.2545 of 1995. The order dated 6.4.2006 passed by the learned single Judge in Writ Petition No.9582 of 2006 reads as follows:

(2.) AFTER the orders of the Tribunal, the petitioner has made a representation on 06.02.2005. As the said representation has not been considered so far, the petitioner has come forward with the present Writ Petition seeking for a direction to the respondents to implement the order of the Tribunal.