TAMIL NADU HIGHER SECONDARY SCHOOL VOCATIONAL ENGINEERING TEACHERS ASSOCIATION Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned Government Advocate appearing for the respondents.

(2.) AT this stage of the hearing of the writ petition, the learned Government Advocate appearing on behalf of the respondents had placed before this Court an order, dated 13.7.2009, passed by a Division Bench of this Court, in W.P.No.12852 of 2009, upholding the validity of the Government Orders impugned in the present writ petition. The order of the Division Bench, dated 13.7.2009, is as follows:

(3.) WE do not see any reason to interfere with the Government Orders issued by the State. The writ petition stands dismissed. Consequently, the connected Miscellaneous Petitions are also dismissed. However, there will be no orders as to costs."