D. PURUSHOTHAMAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) AGGRIEVED by the order of dismissal dated 11.01.2012 passed by the learned single Judge in W.P. No. 639 of 2012, the writ petitioner has preferred the present Writ Appeal.

(2.) THE facts in brief are as follows :-

(3.) HEARD the learned counsel for the appellant and the learned Special Government Pleader for the respondents and perused the materials on record.