LAWS(MAD)-2011-8-495

MUTHUKUMARAPILLAI Vs. DIRECTOR OF COLLEGIATE EDUCATION CHENNAI

Decided On August 25, 2011
Muthukumarapillai Appellant
V/S
DIRECTOR OF COLLEGIATE EDUCATION CHENNAI Respondents

JUDGEMENT

(1.) This Writ Petition has been filed for a Writ of Certiorari to quash the proceedings of the first Respondent in Na.Ka. No. 46316/F2/2009, dated 1.8.2011.

(2.) Heard Mr. K.N. Thampi, Learned Counsel for the Petitioner, Mr. TR.Janarthanam, learned Additional Government Pleader, appearing for the Respondents 1 and 2 and Mr. F.X. Eugene, Learned Counsel appearing for the third Respondent.

(3.) By consent, the Writ Petition itself is taken up for final hearing.