VINOLIA RICHARD Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) IT is submitted by the learned counsel appearing for the petitioner that since the Tamil Nadu Administrative Tribunal, by its order, dated 10.1.1997, had passed the final order in M.A.No.7684 of 1996 in O.A.Nos.2826 and 2827 of 1995, nothing survives in the writ petitions.

(2.) THE order of the Tamil Nadu Administrative Tribunal, dated 10.1.1997, reads as follows: