S MURUGANANTHAM Vs. COMMISSIONER PALANI MUNICIPALITY PALANI

JUDGEMENT

(1.) THE Original Application in O.A.No.4388 of 2000 before the Tamil Nadu Administrative Tribunal is the present writ petition.

(2.) HEARD the submissions made on either side and perused the materials available on record.

(3.) WITH the above direction, the writ petition is disposed of accordingly. No costs.