T.HARIHARAN Vs. CHIEF EDUCATIONAL OFFICER

JUDGEMENT

(1.) The prayer in this writ petition is for a writ of Certiorari, calling for the records relating to the impugned order passed by the 3rd respondent vide his impugned proceedings Letter No.Z1/5010/2020 dated 24.03.2020 and quash the same as illegal.

(2.) Heard Mr.A.K.Manickam, learned counsel appearing for the petitioner and Mrs.S.Srimathy, learned Special Government Pleader appearing for the respondents 1 and 2 and also Mr.K.Prabhu, learned counsel appearing for RR3 to 5.

(3.) The short facts, leading to filing of this writ petition, are as follows: