LAWS(MAD)-2017-7-177

STATE OF TAMIL NADU REP BY ITS SECRETARY TO GOVERNMENT MUNICIPAL ADMINISTRATION AND WATER SUPPLY DEPARTMENT FORT ST GEORGE CHENNAI Vs. C VIJAYAKUMAR

Decided On July 11, 2017
State Of Tamil Nadu Rep By Its Secretary To Government Municipal Administration And Water Supply Department Fort St George Chennai Appellant
V/S
C Vijayakumar Respondents

JUDGEMENT

(1.) This writ appeal has been directed against the order of the learned single Judge dated 21.10.2016 made in W.P.No.17533 of 2016.

(2.) Heard Mr.K.Venkataramani, learned Additional Advocate General appearing for the appellants and Mr.AR.L.Sundaresan, learned senior counsel appearing for the respondent.

(3.) The facts which led to the filing of the appeal are as under: