SHANMUGAVEL Vs. DISTRICT COLLECTOR, TIRUNELVELI DISTRICT, TIRUNELVELI

JUDGEMENT

(1.) The prayer of the petitioner is to direct the first respondent to take action and departmental proceedings against the second respondent based on his representation dtd. 18/8/2014.

(2.) The case of the petitioner, in a nutshell, is as follows:

(3.) Though the Writ Petition is of the year 2015, so far, no counter-affidavit is forthcoming from the respondents.