G. SELVARAJAN Vs. M.S SANTHOSH

JUDGEMENT

(1.) Learned State Government Pleader appears on behalf of respondents 3 and 4 in W.A.No.1093 of 2022. Mr.G.Murugendran, learned counsel, appears on behalf of the writ petitioner/non-appellant No.1 in W.A.No.1093 of 2022.

(2.) Learned State Government Pleader is directed to clarify the circumstances in which a government order was issued to ratify the period of two months when order for extension of service of the writ appellant was not existing. He was yet discharging the duties during the intervening period of two months.

(3.) Learned State Government Pleader is further directed to inform as to what action has been taken pursuant to the judgment dtd. 25/2/2022, as a period of two months is going to pass now. It is as to whether an FIR pursuant to the direction of the learned Single Judge has been registered or not and whether the Chief Secretary has taken action to initiate the inquiry against the appellant.