N JAYASEELAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner filed O.A.No.6603 of 1996, seeking to challenge the letter, dated 4.11.1996 of the second respondent and communicated by the letter of the third respondent, dated 5.11.1996 and for reinstating the petitioner with consequential benefits. Pending the O.A., the Tribunal granted an interim stay of termination on the ground that the petitioner has been working for long a period and there was recommendation for regularizing his service. THE said order came to be extended until further orders.

(2.) ON notice from the Tribunal, the first respondent has filed a detailed reply affidavit, dated 28.7.97. ON the abolition of the Tribunal, the matter stood transferred to this court and was renumbered as W.P.No.29926 of 2006.