NATIONAL COLLEGE REP Vs. JOINT DIRECTOR COLLEGIATE EDUCATION

JUDGEMENT

(1.) The petitioner prays for the issue of a writ of certiorari to cal for the records of the first respondent in Na.Ka.No.2758/E4/2001, dated 29.4.2002 and quash the same.

(2.) Heard Mr.S.Ramamurthy, learned counsel appearing for the petitioner, Mr.V.R.Rajasekaran, learned Special Government Pleader for the first respondent and Mr.P.Jyothimani learned counsel appearing for respondents 2 to 12.

(3.) With the consent of counsel on either side, the writ petition itself was taken up for final disposal.