LAWS(MAD)-2022-1-337

NETHAJI POKKUVARATHU Vs. CHIEF SECRETARY

Decided On January 06, 2022
Nethaji Pokkuvarathu Appellant
V/S
CHIEF SECRETARY Respondents

JUDGEMENT

(1.) The order dtd. 8/4/2011 passed by the Principal Secretary to Government, Transport Department, is under challenge in the present writ petition.

(2.) The petitioner is 'Nethaji Pokkuvarathu Thozhilalarkal Pathukappu Thozhil Sangam'.

(3.) The learned counsel for the petitioner states that the petitioner submitted a representation on 1/3/2011 to first respondent, setting out certain allegations of corruption regarding the purchase of Bus Tyres.