M A RAMAKRISHNAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Invoking Art. 226 of the Constitution of India, the petitioners herein have filed the present writ petition, seeking for a Writ of certiorarified Mandamus to call for the records of the 2nd respondent relating to the proceedings in Memo. No. 85842/13/90 dated 30-9-92 and to quash the order made therein by the second respondent and further forbear the respondents from preventing the petitioners to function as licenced document writers and copy writers.

(2.) In support of the writ petition, the petitioner herein has filed an affidavit wherein they have narrated all the facts and circumstances that forced them to file the present writ petition and requested this Court to allow the writ petition as prayed for. Per contra, though no counter affidavit has been filed, the learned Government advocate appearing for the respondents argued the matter and pleaded that the writ petition has to be dismissed for want of merits.

(3.) Heard the arguments advanced by the learned counsel appearing for the respective parties. I have perused the contents of the affidavit together with all other relevant material documents available on record in the form of typed set of papers. I have also taken into consideration the various points raised by the learned counsel appearing for the respective parties during the course of their arguments.