LAWS(MAD)-2008-2-42

N SRINIVASAN Vs. GOVT OF TAMILNADU

Decided On February 07, 2008
N Srinivasan Appellant
V/S
GOVT OF TAMILNADU Respondents

JUDGEMENT

(1.) HEARD Mr.L.Chandrakumar, learned counsel for the petitioner and Mr.M.Dhandapani, learned Special Government Pleader for respondents 1 and 3 and Ms.C.N.G.Ezhilarasi learned counsel for the respondent No.3.

(2.) THE question relates to filling up of the post of Head of Department in Cinematography in the Film and Television Institute of Tamilnadu.

(3.) THE writ petition is accordingly disposed of. No costs. Consequently, connected pending W.P.M.P.No.62290/2002 is also disposed of.