M.MURUGAN Vs. SUPERINTENDING ENGINEER

JUDGEMENT

(1.) Mr.T.Arul, representing the counsel on record for writ petitioner, Mr.Aayiram K.Selvakumar, learned Additional Government Pleader on behalf of respondents 1 and 2 (official respondents) and Ms.M.D.Devisaravanapriya representing the counsel on record for third respondent (private respondent) are before this Court.

(2.) With the consent of learned counsel on both sides i.e., all the aforesaid three counsel, main writ petition is taken up, heard out and is being disposed of.

(3.) Though there are detailed pleadings before this Court by way of affidavit filed in support of instant writ petition, counter affidavit filed by the State on behalf of respondents 1 and 2 and rejoinder affidavit filed by the writ petitioner, the entire matter now turns on a very narrow compass owing to trajectory of the hearing today.