N RAJENDRAN Vs. STATE TRANSPORT APPELLATE TRIBUNAL

JUDGEMENT

(1.) THE petitioner has sought a writ of Certiorari to quash the order of the first respondent dated 6-10-2004 in Appeal no. 1088/03/a4 and for further orders.

(2.) BRIEF facts leading to the writ petition are as follows :-

(3.) MR. Krishnappan, learned senior counsel appearing for the petitioner, inter alia contended that,