PRINCIPAL SECRETARY TO GOVERNMENT Vs. M NATARAJAN

JUDGEMENT

(1.) The Appellants/Respondents have focused the instant Intra-Court Writ Appeal, as against the order, dated 21.06.2016 in W.P.(MD)No.10891 of 2016, passed by the Learned Single Judge.

(2.) Heard both sides.

(3.) Earlier, the Learned Single Judge while passing the impugned order in W.P.(MD)No.10891 of 2016, (filed by the Petitioner) at paragraph Nos.3 and 4, had observed the following:-