P MUTHIAH Vs. ASSISTANT DIRECTOR OF AGRICULTURE

JUDGEMENT

(1.) THE Original Application in O.A.No.1430 of 2002 before the Tamil Nadu Administrative Tribunal (hereinafter referred to as "the Tribunal") is now Writ Petition in W.P.No,6992 of 2007 before this Court.

(2.) HEARD Mr.P.Muthu Kumar, learned Government Advocate for the respondent.

(3.) IN such circumstances, I am of the view that the writ petition is not maintainable as the same is deserved to be dismissed. Accordingly, the writ petition is dismissed. No costs.