K RANGANATHAN Vs. ULAGESAN

JUDGEMENT

(1.) THESE two writ petitions have been filed challenging the order of revision to the lower posts and consequent recovery proceedings.

(2.) PENDING writ petitions, the Tamil Nadu Civil Supplies Corporation in its proceedings No. AE9/148315/2003, dated 5. 6. 2008 taking into consideration the Judgment of the Division Bench in WA No. 207 of 2005, dated 30. 8. 2007, passed the following orders:-

(3.) IN view of the above proceedings as pointed out by the learned counsel for the respondents, no further adjudication is required with regard to the order of revision and recovery. Insofar as the plea for increment is concerned, the issue is left open to the petitioners to work out their remedy in accordance with law, if there is any grievance. These two writ petitions are dismissed. No costs.