M MANOHAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS writ petition has been filed seeking to call for the records of the first respondent in G. O. (2d)No. 37, Cooperative Food and Consumer Protection Department dated 05. 04. 2005 and quash the same.

(2.) THE brief facts of the petitioner's case, as culled out from his affidavit, are as follows:

(3.) THE first respondent has filed counter contending that: