RAMALINGAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Mr.V.Illanchezian, learned counsel on record for writ petitioner and Mr.Aayiram K.Selvakumar, learned Additional Government Pleader assisted by Mr.Pandiarajan, learned Additional Government Pleader, who accepts notice on behalf of respondents 1 to 6 are before this Court.

(2.) To be noted, 7th respondent is a private respondent and this writ petition is being disposed of by an order which is not adverse to the rights of the 7th respondent. Therefore, after elaborate submissions on both sides, with consent of learned counsel on record for writ petitioner and aforesaid State counsel, main writ petition is taken up, heard out and is being disposed of.

(3.) The crux and gravamen of this lis is encapsulated and captured in two earlier proceedings ie., proceedings dated 12.09.2019 and proceedings dated 19.09.2019. Between these two proceedings, there has been one hearing on 17.09.2019, which was not a productive hearing. Be that as it may, the three proceedings namely proceedings dated 12.09.2019, proceedings dated 17.09.2019 and proceedings dated 19.09.2019 are extracted and reproduced infra: