M.VASUDEVAN Vs. SECRETARY STATE TRANSPORT AUTHORITY PUDUCHERRY

JUDGEMENT

(1.) Heard Ms.Gopika Nambiar, learned counsel representing M/s.Kamala Kumar, learned counsel for the petitioner, Mr.A.V.Ramalingam, learned Additional Government Pleader appearing for the 1st respondent, and Ms.S.Radha Gopalan, learned counsel for the second and third respondents.

(2.) With consent on either side, this writ petition is taken up for final disposal.

(3.) This writ petition has been filed to quash the order passed by the 1st respondent, dated 12.12.2014.