C. PONNUSAMY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This petition has been filed seeking for issuance of a writ of Certiorari to call for the records of the 1st respondent in its letter No.55134/CtsVI/2013-14 dated 19.08.2013 in so far as it relates and permits the enquiry to be conducted in respect of Article I to IX contained in Memorandum and to quash the same.

(2.) The case of the petitioner in brief is as follows:-

(3.) The respondents 1 & 2 have filed a joint counter affidavit contending as follows:-