SECRETARY TO GOVERNMENT,EDUCATION DEPARTMENT Vs. G. PRABAKARAN

JUDGEMENT

(1.) Heard Mr.C. Munusamy, learned Special Government Pleader.

(2.) After having heard learned Special Government Pleader, we had passed the following order on 16.03.2020:-

(3.) Learned Special Government Pleader submits that in spite of intimation, there does not appear to be any response with regard to any material relating to the criminal case so as to establish the proceedings against the respondent. We may quote paragraph-11 of the impugned judgment, which is as follows: