ABHAY MANOHAR SAPRE,J. - (1.) This appeal is directed against the final judgment and order dated 05.11.2007 passed by the High Court of Judicature at Madras at Chennai in Writ Appeal No.3865 of 2004 whereby the Division Bench of the High Court allowed the writ appeal filed by the respondent herein and set aside the judgment dated 17.06.2004 passed the Single Judge of the High Court in W.P. No.10907 of 1998.
(2.) A few facts need mention hereinbelow for the disposal of this appeal, which involves a short point.
(3.) By impugned order, the Division Bench of the High Court allowed the appeal filed by the respondent herein and set aside the order dated 17.06.2004 passed by the Single Judge in W.P. No. 10907 of 1998 which was filed by the appellant herein.;