K.GNANA SOWNDRI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) On consent given by either side, the main writ petition itself has been taken up for final hearing.

(2.) This writ petition has been filed challenging the impugned order of the first respondent dated 05.08.2010 and the consequential order passed by the second respondent dated 17.06.2015.

(3.) Learned counsel for the petitioner submitted that the issue involved in the present case is sufficiently covered by the earlier orders passed by this Court. Learned counsel brought to the notice of this Court the latest order passed by this Court in W.P.No.1462 of 2018 dated 24.01.2018. The relevant portion of the order is extracted hereunder.