V. SWAMINATHAN Vs. THE SUPERINTENDING ENGINEER

JUDGEMENT

(1.) This writ petition has been filed seeking a writ of Certiorarified Mandamus to call for the records pertaining to the order passed by the first respondent in his proceedings in Lr. No. SE/TEDC/TJR/AEE/GI/AE/F. Enforcement/D.2261/11, dated 12.09.2011 and quash the same and consequently, direct the first respondent to entertain the appeal filed by the petitioner dated 06.09.2011.

(2.) Heard the submissions of the learned Counsel for the petitioner as well as the learned Standing Counsel appearing for the respondents.

(3.) The learned Counsel for the petitioner, drawing the attention of this Court to the typed set of documents, made the following submissions: