R DAKSHINAMOORTHY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) BY consent of all the parties, the main writ appeal itself is taken up for disposal.

(2.) AGGRIEVED by the order of the learned single Judge dated 13. 07. 2006 made in W. P. No. 32217 of 2005, the writ petitioner R. Dakshinamoorthy, has filed the above writ appeal.

(3.) FOR the sake of convenience, we shall refer the parties as arrayed in the writ petition.