Y SASTHA ADHITHYAN Vs. S KATTURAJAN

JUDGEMENT

(1.) Challenging the order passed in W.P(MD)No.16108 of 2017 on 28.08.2017, this writ appeal is preferred by the appellant/fourth respondent

(2.) The said Writ Petition came to be filed by the first respondent/writ petitioner to issue a Writ of Certiorarified Mandamus, to call for the records relating to the order No.Na.Ka.A4/436/2017, dated 11.07.2017 passed by the second respondent and order No.Moo.Mu.B2/14108/2017, dated 11.08.2017 passed by the first respondent and to quash the same.

(3.) This is the classic case of non-application of mind by the officials of the State Government.