C PRAVEEN KARTHICK Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) Heard Mr.M.Muthappan, learned counsel for the petitioner and Mr.R.Rajeswaran, learned Special Government Pleader appearing for the respondents.

(2.) The petitioner calls in question the Government Order in G.O.(2D).No.22, Industries (MMC2) Department, dated 16.5.2012, seeking to quash the same and to direct the respondents to refund the balance amount of seigniorage fee and security deposit together with interest.

(3.) The facts in a nut-shell are as follows: