LAWS(MAD)-2011-2-557

G DAMODARAN Vs. GOVERNMENT OF TAMIL NADU

Decided On February 07, 2011
G. DAMODARAN Appellant
V/S
GOVERNMENT OF TAMIL NADU REP. BY SECRETARY TO GOVERNMENT Respondents

JUDGEMENT

(1.) THIS writ petition is filed to direct the 1st respondent to conduct enquiry in to the report dated 17.8.2010 submitted by the 2nd respondent after giving opportunity to the petitioner within time frame.

(2.) THE petitioner has given a representation on 29.7.2010 with regard to the report submitted by the District Collector on an enquiry pursuant to the order of this Court.