S. RAJASEKARAN Vs. DIRECTOR

JUDGEMENT

(1.) Today, when the matter is taken up for hearing, the learned Additional Advocate General representing the 5th respondent submits that the status report has been filed on behalf of the 5th respondent, as directed by this Court on 04.08.2020.

(2.) The status report filed by the Joint Secretary to Government, Higher Education Department dated Nil, is placed before this Court, which reads as follows:

(3.) This writ petition is filed by a Member of Devanga Commercial Association and Moondru Miraasukal Uravinmurai, for a writ of mandamus, directing the respondents 1 and 2 to initiate criminal action against the erring officials of the Devanga Arts College and the officials in the Madurai Kamaraj University and other officials in the Directorate of Collegiate Education, based on his complaint dated 19.11.2019.