PERSONAL ASSISTANT Vs. N.MACHAAAKALAI

JUDGEMENT

(1.) This writ appeal is directed by the respondents in W.P(MD)No.8806 of 2013 challenging the order of a learned Single Judge, dtd. 12/11/2018.

(2.) The writ petition is directed against the legality of a proceedings of the first appellant, dtd. 29/7/2011, whereunder a demand for payment of Rs.67,535.00 was made against the first respondent herein/writ petitioner.

(3.) The factual circumstances under which this appeal is set may now be stated: