LAWS(MAD)-2009-6-246

M LINGESWARAN Vs. STATE OF TAMIL NADU

Decided On June 08, 2009
M.LINGESWARAN Appellant
V/S
STATE OF TAMIL NADU REP. BY ITS PRINCIPAL SECRETARY TO GOVERNMENT Respondents

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned counsel appearing for the respondents 1 to 3.

(2.) AT this stage of the hearing of the writ petition, the learned counsel appearing on behalf of the respondents 1 to 3 had placed before this Court the proceedings of the second respondent made in Na.Ka.No.35980/V1/E1/07, dated 20.4.2009, which is as follows: