P SUNDARARAJAN Vs. REGISTRAR VIGILANCE MADRAS HIGH COURT

JUDGEMENT

(1.) THIS petition is posted before this Court as "specially ordered matter" in view of the order passed by the learned Single Judge to the effect that the matter relating to a Judicial Officer is to be heard only by a Division Bench as per the procedure followed by this Court and hence, the writ petition is before this Bench as per the orders of the Hon'ble Chief Justice.

(2.) BY consent of both sides, the writ petition itself was taken up for disposal on 6.2.2012. Mr.Manikandan Vathan Chettiar, learned counsel appearing for the petitioner made his arguments for the whole day, i.e., from 10.45 a.m. to 6.15 p.m. Thereafter, Mr.R.Muthukumaraswamy, learned Senior counsel appearing for the 1st respondent and Mr.AR.L.Sundaresan, learned Senior Counsel appearing for the 2nd respondent made their respective submissions. After hearing both sides at length, we have reserved the case for orders on 06.02.2012 itself.

(3.) THE 1st respondent has filed a counter affidavit wherein it is contended as follows: