N. P. SARAVANAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) We have heard Mr.E.Mohammed Appas, learned Counsel appearing for the appellant and Mr.A.K.Manickam, learned Standing Counsel for Government appearing for the third respondent.

(2.) This Writ Appeal is directed against the order dated 01.11.2019, in W.P.(MD)No.18376 of 2019.

(3.) The learned Single Bench has dismissed the writ petition as having become infructuous, based on certain instructions given by the learned Government Advocate for the respondents.