V.AYYADURAI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) All these writ petitions have been filed by the petitioner, Mr. V. Ayyadurai, a Senior Advocate of this Court who was also formal Additional Advocate General. Originally in the nature of a mandamus seeking a direction against the respondents to pay his final fee bill as raised in the three writ petitions.

(2.) The Government had passed G.O.Ms. No. 339/Public (Law Officers) Department dtd. 8/5/2018, wherein the fees for the Law Officers appearing before Arbitrators/Arbitral Tribunal and High of Madras both at Principal Seat and Madurai Bench and in other original side matters had been determined.

(3.) Consequent to the introduction of this Government Order, further Government Orders had been passed fixing the fees of the petitioner, and the relief sought in the writ petitions had been amended from a writ of mandamus to a writ of certiorari mandamus.