LAWS(MAD)-2013-9-163

S. PARI Vs. SECRETARY TO GOVERNMENT, CHENNAI

Decided On September 30, 2013
S. Pari Appellant
V/S
SECRETARY TO GOVERNMENT, CHENNAI Respondents

JUDGEMENT

(1.) All the writ petitions are disposed of by this Common Order as issue involved in these writ petitions, is one and the same.

(2.) W.P.No.22670 of 2013:

(3.) W.P.No.22671 of 2013: