V SUNDARARASU Vs. GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) The petitioner seeks a writ of Certiorari to call for the records on the file of the third respondent pertaining to his order bearing R. C.No.8969/R1/2002, dated 12.6.2002 and to quash the same.

(2.) The petitioner seeks a writ of Certiorari to call for the records on the file of the third respondent pertaining to his order bearing R. C.No.8969/R1/2002, dated 12.6.2002 and to quash the same.

(3.) Mr.K.Chandru, learned senior counsel appearing for the petitioner contends that: