K ARUNACHALAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner filed Original Application in O.A. No. 8083 of 1998 before the Tamil Nadu Administrative Tribunal; consequent upon its abolition, the said Original Application was transferred to this Court and re-numbered as W.P.5436 of 2007, to call for the entire records connected with the impugned order of the first respondent bearing No. 32883/Na.Pa.3/97-1 dated 17.04.1998, and quash the same and forbear the respondents from interfering with the services of the applicant.

(2.) Heard both sides.

(3.) The nutshell facts which are absolutely necessary and germane for the disposal of this writ petition would run thus: