S. MARIA ARUPUTHAM Vs. DIRECTOR OF AGRICULTURE,

JUDGEMENT

(1.) IN this writ petition, petitioner seeks to quash the proceedings of the third respondent dated 3.3.2006 and to direct the fourth respondent to give effect to the sanction order dated 7.12.2005 passed by the third respondent.

(2.) THE brief facts necessary for disposal of the writ petition as stated in the affidavit in support of the writ petition are as follows.

(3.) I have considered the rival submissions of the learned Counsel appearing for the petitioner as well as the learned Special Government Pleader.