S SONAIAH Vs. REGISTRAR HIGH COURT MADRAS

JUDGEMENT

(1.) HEARD the learned Counsel for the petitioner.

(2.) IN this writ petition, the petitioner sought for writ of mandamus directing the first respondent the Registrar, of this High Court to forward the petitioner's application dated 28.7.1998 with enclosures which is returned to the petitioner by the letter R.O.C. No. 4962/A/98/C3, dated 13.8.1998 to the Tamil Nadu Public Service Commission, Chennai.