S JAMALDEEN Vs. HIGH COURT OF MADRAS
LAWS(SC)-1997-3-76
SUPREME COURT OF INDIA (FROM: MADRAS)
Decided on March 20,1997

S.JAMALUDEEN Appellant
VERSUS
HIGH COURT OF MADRAS Respondents

JUDGEMENT

Sen, J. - (1.) Leave granted.
(2.) The Tamil Nadu State subordinate judiciary originally consisted of two separate services, Tamil Nadu State Magisterial Service and Tamil Nadu Judicial Service. The Magisterial Service consisted of two categories. Subordinate Magistrate (later redesignated as Judicial Second Class Magistrates) and Additional First Class Magistrates (later redesignated as Judicial First Class Magistrate).
(3.) The Judicial Service also consisted of two categories, the Subordinate Judge and below the post of Subordinate Judge was the post of District Munsif.;


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