K M MURUGESAN Vs. ASSISTANT DIRECTOR OF PANCHAYATS

JUDGEMENT

(1.) BY consent of both parties, the writ petition itself is taken up for final disposal.

(2.) THE prayer in the writ petition is for a writ of mandamus forbearing the respondents from ousting the petitioner from service without following the due process of law.

(3.) I heard the learned counsel for the petitioner, learned Additional Government Pleader for the first respondent and the learned counsel appearing for the second respondent.