THE STATE OF TAMIL NADU Vs. N. MURUGAN

JUDGEMENT

(1.) This intra-Court appeal arises from the order dated 25 April 2012 passed in W.P. No. 11975 of 2012, whereby and whereunder, the learned Single Judge, referring to and relying on several judicial pronouncements made earlier, passed the following order:

(2.) The learned Special Government Pleader appearing for the appellants, relying on the said Government Order, submits that the learned Single Judge has erred in ignoring the said Government Order, viz., G.O. Ms. No. 74, which was issued subsequently.

(3.) We have examined the facts of the case and also perused the pleadings and documents appended thereto with the impugned order.