GOVERNMENT OF TAMIL NADU Vs. A.MUTHURAMALINGAM

JUDGEMENT

(1.) Instant writ appeal is directed against the order dated 17.11.2016 made in W.P.No.40297 of 2017.

(2.) Short facts leading to the filing of writ appeal are as follows:

(3.) After hearing the learned counsel for both parties and on perusal of earlier orders of this Court in similar matters viz., W.P.No.16416 of 2007 dated 09.04.2011, a learned Single Judge of this Court, vide common order dated 17.11.2016 in WP Nos.40292 to 40297 of 2016, allowed W.P.No.40297 of 2016.