ASSISTANT COMMISSIONER Vs. ARULMIGU BALAGURANTHASAMY SAMETHA

JUDGEMENT

(1.) By consent, the writ appeal is taken up for final disposal.

(2.) Mr.V.Sitharanjan Das, learned counsel accepts notice on behalf of the respondent / writ petitioner.

(3.) The respondent / writ petitioner had filed W.P.(MD)No.5201 of 2013, challenging the illegality of the impugned order of the first appellant, dated 25.02017, in and by which a fit person came to be appointed.