S PANDIAMMAL Vs. MANAGER AND CORRESPONDENT

JUDGEMENT

(1.) THE unsuccessful writ petitioner has preferred the above appeal against the order of the learned single Judge dated 24.2.2004 made in W.P.No.5269 of 1996.

(2.) THE parties are arrayed as per their rank in the writ petition.

(3.) WE have carefully gone through the order of the learned single Judge and the materials placed before us.