@JUDGMENTTAG-ORDER
M. Jaichandren, J.@mdashAt this stage of the hearing of the writ petition, the learned Additional Government Pleader appearing for the Respondent had submitted that the Government order in G.O.(Ms). No. 371, Finance (Pension) Department, dated 30.4.1986, had been struck down by the order of the Tamil Nadu Administrative Tribunal, in O.A. Nos. 2227 and 4953 of 1992. He had also submitted that the SLP filed by the Government of Tamil Nadu against the order passed by the Tamil Nadu Administrative Tribunal had also been dismissed by the Supreme Court, on 1.12.1997. He had also submitted that thereafter Government orders, inG.O. Ms. No. 272 & 273, Finance (Pension) Department, dated15.6.1998, had been passed granting certain reliefs to those, who had retired, were prior to 1.10.1987.
2. In such circumstances, the relief sought for in the writ petition cannot be granted. Hence, the writ petition stands dismissed. No costs.
