GOVERNMENT OF TAMIL NADU Vs. R. MUTHUSAMY

JUDGEMENT

(1.) By consent, the writ appeal is taken up for final disposal and is disposed of by this judgment.

(2.) Mr.R.Saravanakumar, learned counsel accepts notice on behalf of the respondent.

(3.) Heard the submissions of the learned Special Government Pleader [Edn] appearing for the appellants and Mr.R.Saravanakumar, learned counsel for the respondent/writ petitioner.