R.NARAJA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The present Writ Petition is filed for issuance of a Writ of Certiorarified Mandamus to call for the records relating to the proceedings of the first respondent in G.O. (2D). No. 189, Home (Courts-I) Department dated 31.05.2018 and R.O.C.No.13047-A/2017/B1/Spl.Cell dated 22.06.2018 of the second respondent herein and quash the same and consequently direct the respondents herein to reinstate the petitioner as Chief Judicial Magistrate, Tiruvannamalai.

(2.) Brief facts of the case are as follows:

(3.) The respondents have filed counter affidavit and additional counter affidavit was also filed by the second respondent detailing the facts and circumstances under which the impugned orders are passed, to which the petitioner has also filed rejoinder reiterating the factual aspects of the matter.