A RAMALINGAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THESE writ petitions came to be posted before this Court on being specially ordered by the Hon'ble Chief Justice vide order dated 22.06.2012.

(2.) HEARD both sides.

(3.) WHEN the said writ petition came up for admission on 27.01.2012, on behalf of the official respondents, the learned Government Advocate took notice. On notice from this Court, the contesting respondent has filed a counter affidavit dated 19.03.2012.