S CHELLAPPAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner has filed the Writ Petition to issue a writ of certiorarified mandamus to call for the records of the 3rd respondent in relation to the impugned order dated 07.09.2015 and to quash the same and consequently, direct the 4th respondent to delete the entires with regard to the impugned order of the 3rd respondent dated 07.09.2015 from the "A" Register maintained by the 4th respondent.

(2.) The brief case of the petitioner is as follows:

(3.) The 3rd respondent filed her counter justifying the order dated 07.09.2015 and discussing about the documents that were cancelled by her by order dated 07.09.2015. Inspite of narrating the entire case of the 5th respondent, she has not stated anything about the issuance of notice to the petitioner prior to the passing of the impugned order dated 07.09.2015.