M KANNAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) HEARD both sides.

(2.) THIS writ petition arose out of O.A.No,2769 of 1998 filed by the petitioners 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,34636 of 2006.

(3.) IN response to their plea, the respondents have filed a reply affidavit, dated 24.02.2006. IN the reply affidavit, in paragraph 8, it was averred as follows: