C PADMA Vs. DEPUTY SECRETARY TO THE GOVERNMENT OF T N
LAWS(SC)-1996-11-161
SUPREME COURT OF INDIA (FROM: MADRAS)
Decided on
November 22,1996
C Padma
Appellant
VERSUS
Deputy Secretary To The Government Of T N
Respondents
JUDGEMENT
-
(1.) Leave granted.
(2.) We have heard the counsel on both sides.
(3.) This appeal by special leave arises from the judgment of the division bench of the Madras High court, made on 29/6/1993 in WA No. 712 of 1993.;
(2.) We have heard the counsel on both sides.
(3.) This appeal by special leave arises from the judgment of the division bench of the Madras High court, made on 29/6/1993 in WA No. 712 of 1993.;
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