B JAGADEESAN Vs. DISTRICT COLLECTOR VELLORE

JUDGEMENT

(1.) WRIT Petition is filed praying to issue a WRIT of Mandamus, directing the respondents to take action on the basis of the enquiry report submitted by the third respondent on 5.1.2010 on the basis of complaint given by the Ward Members.

(2.) MR.S.Shivashanmugam, learned Government Advocate, takes notice on behalf of the respondents. By consent of both the parties, the writ petition is taken up for final disposal.

(3.) THE Writ Petition is disposed of as above. No costs.