K.S. KUPPUKANNAN Vs. PRINCIPAL SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) BY consent of the learned counsel on either side, the main writ petition itself is taken up for final disposal.

(2.) IN this writ petition, the proceedings of the Commissioner of Treasuries and Accounts, Chennai in Pdl.No.24/2012/Q1 dated 22.01.2013 is under challenge. The said proceedings came to be issued in the following circumstances:

(3.) IN the counter filed by the second respondent, it is stated in paragraphs 3 and 4 as follows: