T JAYARAMAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) HEARD both sides.

(2.) THIS writ petition arose out of O.A.No,3948 of 1998 filed by the petitioner before the Tamil Nadu Administrative Tribunal. In view of the abolition of the Tribunal, it was transferred to this court and was renumbered as W.P.No,37615 of 2006.

(3.) IN response to his statement, in the reply affidavit, dated 7.1.1999, it was stated as follows: