STATE OF TAMIL NADU REP BY ITS SECRETARY, HOME DEPARTMENT (POLICE 18), FORT ST GEORGE, CHENNAI Vs. P KIRUBAKARAN

JUDGEMENT

(1.) The Writ Appeal is directed against the Common Order dated 14.07.2016 made in W.P.No.32235/2013 along with other Writ Petitions by a learned Single Judge.

(2.) The Writ Petition has been filed challenging the impugned order of the 2nd respondent dated 22.10.2013 along with other writ petitions and to quash the same. The said Writ Petition was allowed by the learned Single Judge by a Common Order dated 14.07.2016. Aggrieved over the same, the State is before this Court with this Writ Appeal.

(3.) The matter is listed today under the caption, "for admission". Heard the learned Special Government Pleader appearing for the appellants. We have also gone through the typed set of papers filed along with the writ appeal including the order passed by the learned Single Judge.