SECRETARY TO GOVERNMENT Vs. K MUNNIAPPAN
LAWS(SC)-1997-3-56
SUPREME COURT OF INDIA
Decided on March 21,1997

SECRETARY TO GOVERNMENT Appellant
VERSUS
K.MUNNIAPPAN Respondents

JUDGEMENT

- (1.) Delay condoned.
(2.) Leave granted. We have heard learned counsel on both sides.
(3.) This appeal by special leave arises from the order of the Tamil Nadu Administrative Tribunal, made on June 25, 1996 in OA No. 6457/95.;


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