J LALITHA Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) HEARD both sides.

(2.) THIS writ petition arose out of O.A.No,4774 of 1999 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,39000 of 2006.

(3.) THE petitioner challenged the impugned order before the Tribunal in OA No,4774 of 1999. On notice from the tribunal, the first respondent has filed a reply affidavit, dated 19.6.2000, justifying the impugned order. In paragraph 9 of the reply affidavit, it was averred as follows: