Altamas Kabir, J. - (1.) Leave granted.
(2.) This appeal is directed against the judgment and order passed by the Division Bench of the Madras High Court on 27th June, 2007, in Writ Appeal No. 3748 of 2004, arising out of the judgment and order dated 9th January, 2003, in Writ Petition No. 17237 of 2000. By the said order the Respondents in the Writ Petition were directed to reinstate the Respondent No. 1 herein in service with back wages from the date of his dismissal from service till the date of reinstatement together with all attendant benefits, within eight weeks from the date of receipt of a copy of the order.
(3.) In order to appreciate the submissions made on behalf of the respective parties and the relief prayed for in the appeal, it is necessary to briefly set out the facts leading to the filing of the writ petition before the High Court.;