V LAKSHMI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) WITH the consent of the learned counsel on either side, the Writ Petition itself is taken up for final disposal.

(2.) THE brief facts, which are necessary for the disposal of the above writ petition, are set out below:-

(3.) THE learned counsel for the petitioner submitted that the second respondent called for an explanation under Section 84(2) of the Act and after receiving the explanation, he had not conducted any enquiry or give an opportunity of hearing to the petitioner as provided under Section 84(4) of the Act. THErefore, the learned counsel submitted that the impugned order is violative of the mandatory provisions contained under Section 84(4) of the Act.