UNION OF INDIA Vs. K. PUSHPAVANAM

JUDGEMENT

(1.) Leave granted.

(2.) This appeal takes exception to the judgment and order dtd. 17/8/2021 passed by the High Court of Madras at Madurai Bench in a writ petition filed by the first respondent. A petition was filed by the first respondent seeking a writ of mandamus in the following terms:

(3.) Before the writ petition filed by the first respondent was taken up for final hearing, following queries were made by the High Court to the respondents in the writ petition (appellants herein). The said queries read thus :­