V JAYAPRABHA Vs. DIRECTOR OF TECHNICAL EDUCATION GUINDY

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and Mr. Prabhakaran , Additional Government pleader for the State.

(2.) ORIGINALLY in the writ petition, the prayer was made to forbear the respondents from proceeding with the enquiry relating to cancellation of the Community Certificate granted in favou r of the petitioner.

(3.) THE next question, therefore, is whether the order passed by the District Level Vigilance Committee, Madras can be sustained or not.