S NARAYANAMURTHY Vs. ASSISTANT EXECUTIVE ENGINEER

JUDGEMENT

(1.)

(2.) HEARD the learned counsel on either side and perused the materials available on record.

(3.) IN view of the above, the writ petition is disposed of in terms of orders made in W.P. No.2973 of 2008 decided on 28.02.2008 and W.A. No.1102 of 2007 dated 04.09.2007, cited supra. No costs. The connected miscellaneous petition is closed.