S.KOTHANDARAMAN Vs. PRO-CHANCELLOR

JUDGEMENT

(1.) The common facts and circumstances that gave rise to the filing of the writ petitions are briefly stated hereunder:

(2.) Mr.Karthik Rajan, learned counsel for the petitioners, would make the following submissions:

(3.) On behalf of the respondents 1 to 4, Ms.N.Mala, learned Government Pleader (Puducherry) appeared and she made her submissions as follows: