LAWS(MAD)-2019-10-224

COMMISSIONER,TRICHIRAPPALLI CITY MUNICIPAL ADMINISTRATION Vs. O.GNANASEKARAN

Decided On October 31, 2019
Commissioner,Trichirappalli City Municipal Administration Appellant
V/S
O.Gnanasekaran Respondents

JUDGEMENT

(1.) Heard Mr.N.S.Karthikeyan, learned counsel appearing for the appellant, Mr. S.Visvalingam, learned counsel appearing for the respondents 1 to 63 and Mr. Mr.A.K.Baskarapandian, learned Special Government Pleader appearing for the respondents 64.

(2.) BYconsent of both parties, this writ appeal is taken up for final disposal.

(3.) This appeal is directed against the common order in , dated 30.10.2012. It is not in dispute that an identical issue was considered by the Hon'ble Division Bench of this Court in Writ Appeal Nos.1398 of 2013 etc., batch, dated 08.07.2015 and the appeal filed by the appellant/Municipal Corporation was allowed. The operative portion of the order reads as follows:-