S JAGANATHA PANDIAN Vs. PRINCIPAL SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) WRIT Petition is filed praying to issue a WRIT of Mandamus, directing the respondents 2 and 3 to consider a fresh in Lr.No.C3/6809/08 dated 13.4.2009 in the light of this Court letter R.O.C.No.1132/2010 dated 4.8.2010.

(2.) HEARD Mr.S.M.Loganathan, learned counsel for the Petitioner; Mr.S.Shivashanmugam, learned Government Advocate for the respondents 1, 4, 5, 6 and 7; Mr.C.Kathiravan, learned counsel for the second respondent; Mr.V.Bharathidasan, learned counsel for the third respondent; Mr.R.Krishnamoorthy, learned Senior Counsel for the eighth respondent. Considering the order that is to be passed in this case, the notice to the respondents 9 and 10 is dispensed with.

(3.) IN view of the above, this Court is not inclined to grand the relief sought for by the petitioner to reconsider the letter C3/6809/08 dated 13.4.2009, as prima facie there is no material in favour of the petitioner as on today to direct the authority to reconsider the issue. It is, however, open to the petitioner to seek appropriate remedy if he succeeds in the proceedings referred to above. The writ petition filed for the above stated relief cannot be granted at this stage. Accordingly, the writ petition is dismissed. No costs. Consequently, connected miscellaneous petition is closed.