GOVERNMENT OF TAMIL NADU Vs. K JAYARAMAN
LAWS(SC)-1997-2-147
SUPREME COURT OF INDIA (FROM: MADRAS)
Decided on February 03,1997

GOVERNMENT OF TAMIL NADU Appellant
VERSUS
K.JAYARAMAN Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) We have heard learned counsel for the parties.
(3.) When the respondent failed to be represented pursuant to the notice issued by this Court, we requested the Supreme Court Legal Services Committee to assign the counsel. Accordingly, Smt. K. Sarda Devi has been assigned the case.;


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