S KANNAN Vs. DIRECTOR OF PUBLIC LIBRARIES

JUDGEMENT

(1.) HEARD both sides.

(2.) THIS writ petition arose out of O.A.No,4846 of 1998 filed by the petitioner before the Tamil Nadu Administrative Tribunal. In view of the abolition of the Tribunal, it was transferred to this court and was renumbered as W.P.No,35107 of 2006.

(3.) SECTION 320(8) of the Code of Criminal Procedure, 1973 reads as follows:-