S SEKAR Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THIS writ petition has been filed praying that this Court may be pleased to extend the benefit of the order passed by the Tamil Nadu Administrative Tribunal in O.A.No.322 of 1990 and for re-absorbing the applicants in the Revenue Department, with all monetary and service benefits, with effect from the date of promotion given to any junior.

(2.) AT this stage of hearing of the writ petition, the learned counsel appearing on behalf of the petitioners had pointed out that the Supreme Court by its order, dated 8.9.1994, in Civil Appeal Nos.2352 to 2385 of 1992, while setting aside the order passed by the Tribunal, had held as follows: