GOVERNMENT OF TAMIL NADU, REP BY ITS SECRETARY TO GOVERNMENT, SCHOOL EDUCATION DEPARTMENT Vs. C DHASARATHAN

JUDGEMENT

(1.) Heard the learned Government Advocate appearing for the appellants.

(2.) The issue raised in this writ appeal is squarely covered by the Full Bench judgment of this Court dated 9.12016 made in Review Application Nos.227 of 2015 in W.A.Nos.352 of 2014 etc., batch (Government of Tamil Nadu represented by its Secretary, School Education Department, Chennai and others v. G.Eswaran and others), wherein the Full Bench has directed as follows:-

(3.) Accordingly, this writ appeal stands disposed of in terms of the judgment of the Full Bench as mentioned above. Consequently, the connected miscellaneous petition is closed. No costs.