J. DURAISINGAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The brief facts of the case are as follows:

(2.) Heard Mr.V.Ayyathurai, learned Senior counsel for Mr.M.Sivavarthanan, learned counsel appearing for the petitioner and Mr.C.Selvaraj, learned Additional Government Pleader for the official respondents.

(3.) On consideration of the submissions of the learned Senior Counsel for the petitioner, I am of the view that the order impugned in the present writ petition, cannot be sustained for the following reasons: