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PETITIONER: COMMISSIONER, SALEM MUNICIPALITY

       Vs.

RESPONDENT: T. KURALMANI & ANR.

DATE OF JUDGMENT30/10/1995

BENCH: RAMASWAMY, K. BENCH: RAMASWAMY, K. HANSARIA B.L. (J)

CITATION:  1995 SCC  Supl.  (4) 105 JT 1995 (8)    53  1995 SCALE  (6)217

ACT:

HEADNOTE:

JUDGMENT:                          O R D E R           Leave granted.           Having heard the learned counsel on both sides, we think that  the Tribunal,  by the  impugned order,  was  not justified in  summarily  disposing  of  the  matter  without considering the rival contentions which in the background of the   facts of this case, ought to be gone into. Under these circumstances, the  order of  the Tribunal  dated  10.1.1995 made in O.A. 3427/90 is set aside. The matter is remitted to the Tamil  Nadu Administrative Tribunal, Madras, for a fresh disposal according to law. It is  made clear that we are not expressing any opinion on merits and the Tribunal is free to consider  the   entire  controversy  in  the  light  of  the Government order  and pass  appropriate orders  according to Rules.      1. The appeal is allowed accordingly. No costs.