LAWS(MAD)-2017-9-193

ILAMATHY JANAKIRAMAN Vs. UNION OF INDIA REP BY SECRETARY MINISTRY OF HUMAN RESOURCE DEVELOPMENT DEPARTMENT OF HIGHER EDUCATION

Decided On September 11, 2017

Ilamathy Janakiraman Appellant

V/S

Union Of India Rep By Secretary Ministry Of Human Resource Development Department Of Higher Education Respondents

JUDGEMENT

(1.) The petitioner has come forward with this Writ Petition for quashing the memorandum issued by the fourth respondent dated 07.03.2016.

(2.) Xxx

(3.) Xxx

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