A RATHINAM Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) Heard the Learned counsel for the Petitioners, Learned Additional Government Pleader for the First Respondent and the Learned counsel for the Respondents 2 and 3.

(2.) No counter is filed on behalf of the Respondents 1 to 3.

(3.) By consent, the main writ petition itself is taken up for final disposal.