LAWS(MAD)-2003-9-98

VIVEKANANDAM PILLAI Vs. GOVERNMENT OF TAMILNADU

Decided On September 29, 2003
VIVEKANANDAM PILLAI Appellant
V/S
GOVERNMENT OF TAMILNADU Respondents

JUDGEMENT

(1.) This writ petition has been filed by the petitioners for the issuance of a writ of Certiorari, to call for the records of the first respondent in G.O(Per) No.118 dated 26.04.2000 and communicate the same through Govt.Lr.No.27402/Ani.4-1/97-20 dated 27.07.2000 and to quash the same.

(2.) In the affidavit filed in support of the writ petition is stated as follows:

(3.) The Deputy Secretary to Government has filed the counter affidavit on behalf of the first and second respondents. In that counter, it is stated as follows: