K.SURANDHRAN Vs. PRINCIPAL SECRETARY

JUDGEMENT

(1.) Mr.S.Vanchinathan, learned counsel on record for writ petitioner, Mr.K.Mu.Muthu, learned Additional Government Pleader on behalf of respondents 1, 2, 3, 5, 6 and Mr.VR.Shanmuganathan, learned Standing Counsel for Bharathidasan University (respondent No.4) are before this Court.

(2.) With consent of all the aforementioned learned counsel, main writ petition is taken up, heard out and is being disposed of.

(3.) Considering the nature of the matter and trajectory which the hearing has taken today, short facts shorn of unnecessary details or in other words factual matrix in a nutshell containing facts imperative for appreciating instant order will suffice.