N PUSHPA Vs. SECRETARY TO GOVERNMENT LAW DEPARTMENT

JUDGEMENT

(1.) HEARD both sides.

(2.) THIS writ petition arose out of O.A.No.2260 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.34558 of 2006.

(3.) BY the said impugned order, the Government introduced amendments to adhoc rules for the post of Assistant Secretary, State Official Language (Legislative) Commission. In respect of earlier Rule 4, the following Rule 4 was substituted: