K PRAKALANATHAN Vs. NAMAKKAL DISTRICT VIGILANCE

JUDGEMENT

(1.) THE prayer in the writ petition is for the issuance of writ of certiorari to quash the order dated .12.2005 passed by the first respondent.

(2.) HEARD Mr.P.Jagadeesan, learned counsel appearing for the petitioner and Mr. K. Ilango, learned Special Government Pleader.

(3.) THE petitioner challenging the order passed by the third respondent in cancelling his Community Certificate, has filed a writ petition in W.P.No.425 of 1995 and this Court by order dated 13.7.2001 has allowed the said writ petition and directed the respondents therein to furnish a copy of the enquiry report of the third respondent to the petitioner and further directed the District Vigilance Committee to proceed further and complete the enquiry within a period of three months.