- (1.) CA @ SLP (C) NOS. 18886-87/91 AND 9056-57/92. Leave granted.
(2.) We have heard learned counsel on both sides.
(3.) Tamil Nadu Administrative Tribunal at Madras by purported judgment and order, made on June 11, 1991 in T. A. Nos. 123 and 127 of 1989, has held that under Rule 4(a) of the Tamil Nadu State and Subordinate Service Rules on preparation of the panel either with the names or 'nil' annual list, the Government exhausted their power to make another list in the same year for promotion of the subordinate officers to the higher post in the State or Subordinate service. The said view is in question in these appeals.;