STATE OF TAMIL NADU REP BY ITS SECRETARY, HIGHER EDUCATION DEPARTMENT, FORT ST GEORGE, CHENNAI Vs. MELVISHARAM MUSLIM EDUCATIONAL SOCIETY

JUDGEMENT

(1.) The above miscellaneous petition in WA.SR. No. 5947/2018 has been filed to condone the delay of 1860 days in filing the writ appeal against the order dated 20.11.2012 passed in WP. No. 30660/2012.

(2.) Before issuing notice in this matter, we have heard the learned Government Advocate appearing for the petitioners/appellants. After perusing the order of the learned Single Judge dated 20.11.2012, we are of the view that the petition for condonation of delay can be disposed of today itself, without ordering any notice to the other side.

(3.) For easy understanding, we also felt that the order of the learned Single Judge, which is impugned in this appeal, also to be extracted. The brief facts leading to filing of the writ appeal are as follows: