N.THAKA KHAN Vs. CHIEF EXECUTIVE OFFICER

JUDGEMENT

(1.) Mr.R.Senthilkumar, learned Counsel for the lone writ petitioner and Mr.N.Mohideen Basha, learned Standing Counsel for Tamil Nadu Wakf Board, who accepts notice on behalf of both the respondents are before this virtual Court.

(2.) Learned Counsel for the writ petitioner, notwithstanding the expansive prayer submits on instructions that he would abridge the prayer and limit it to disposal of his representation dated 14. 07.2021 and the learned Counsel points out that pursuant to his representation, the second respondent has sent a communication dtd. 7/9/2021, calling upon the writ petitioner to attend an inquiry on 14/9/2021. Learned Counsel also goes on to submit that the writ petitioner attended the inquiry on 14/9/2021 and set out his stated position. However, owing to the limited abridged prayer, I deem it appropriate to not to delve into those aspects of the matter.

(3.) The aforementioned representation dtd. 14/7/2021 is as follows: 3. It is seen from the above that the representation has been received by the first respondent on 16/7/2021.