PACHAIYAPPA S TRUST Vs. P ASOKAN

JUDGEMENT

(1.) BY consent of both parties, the Writ Appeal itself is taken up for disposal.

(2.) THE Pachaiyappa's Trust through its Secretary, aggrieved by the order of the learned Single Judge dated 05. 07. 2002 passed in W. P. No. 24101 of 2002, has filed this Writ Appeal.

(3.) HEARD the learned counsel appearing for the appellant as well as the contesting first respondent.