STATE OF TAMIL NADU Vs. G. SUBRAMANIAN
LAWS(MAD)-2017-4-43
HIGH COURT OF MADRAS
Decided on April 07,2017

STATE OF TAMIL NADU Appellant
VERSUS
G. SUBRAMANIAN Respondents

JUDGEMENT

T.S.SIVAGNANAM , J. - (1.) All these writ appeals are directed against the common order, dated 18.09.2014, made in W.P.(MD) Nos.3151 and 3152 of 2009, filed by one Mr.G.Subramanian, who is the first respondent herein.
(2.) W.A.(MD) Nos.36 and 37 of 2017 have been preferred by the Government. Whereas, W.A.(MD) Nos.1453 and 1454 of 2014 have been preferred by the Management of Sri.S.Ramasamy Naidu Memorial College, Sattur / fourth respondent in the writ petitions. Similarly, W.A.(MD) Nos. 1433 and 1434 of 2014 have been preferred by one A.Rajesh Khanna / fifth respondent in the writ petitions.
(3.) For the sake of convenience, the parties shall be referred to as per their ranking in the writ petitions.;


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