K MOHANKUMAR Vs. REGISTRAR GENERAL, MADRAS HIGH COURT

JUDGEMENT

(1.) Heard Both sides.

(2.) No counter is filed on behalf of the Respondents 1 and 2.

(3.) The Petitioner in the present Writ Petition, is assailing the validity, legality and correctness of the Impugned Official Memorandum dated 06.12.2018 issued by the Second Respondent/Principal District Judge, Salem, requiring him to offer his Explanation within a period of two weeks from the date of receipt of the Official Memorandum dated 06.12.2018.