S. NAGARAJAN Vs. CHAIRMAN, CHENNAI PORT TRUST

JUDGEMENT

(1.) The prayer in the writ petition is to quash the order of the first respondent dated 9.12.2011 rejecting the request of the petitioner for reinstatement into service and for a direction to reinstate the petitioner in respondent's office with all backwages.

(2.) By consent the main writ petition itself is taken up for final disposal.

(3.) The brief facts necessary for disposal of this writ petition are as follows: