V. KARTHIKEYAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The petitioner who was employed as the Judicial Magistrate No.6, Coimbatore, came to be discharged vide impugned G.O.[4D] No.47 of the 1 st respondent dated 17.08.2015 and aggrieved by the same, has filed this writ petition.

(2.) The facts leading to filing of this writ petition, briefly narrated are as follows:-

(3.) Mr.S.Prabakaran, learned Senior counsel assisted by Mr.R.Krishnakumar, learned counsel appearing for the petitioner made the following submissions:-