S PUGAZENDI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE five petitioners moved the Tribunal with O. A. No. 5336 of 1997, seeking to challenge G. O. Ms. No. 137, Department of School Education issued by the first respondent and after setting aside the same, to implement 1:3 ratio as contained in terms of letter No. 580, dated 20. 08. 1996 with consequent direction to select and appoint the petitioners as Secondary Grade Teachers on the basis of the registration seniority in the employment exchange.

(2.) ON notice from the Tribunal, a reply affidavit, dated 18. 12. 1997 was filed on behalf of the third respondent.

(3.) IN view of the abolition of the Tribunal, the matter stood transferred to this court and was renumbered as W. P. No. 31151 of 2006.