B. MARAGATHA MANI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Heard Mr. B. Sundar, Learned Counsel for the Petitioner, Mr. R. Venkatesh, Learned Government Advocate appearing for the First Respondent and Mr. R. Bharath Kumar, Learned Standing Counsel appearing for the Second to Fifth Respondents and perused the materials placed on record, apart from the pleadings of the parties.

(2.) The chronological sequence of events leading to the filing of this Writ Petition are given below:-

(3.) In this Writ Petition, a self-explanatory order dtd. 21/6/2019 was passed by this Court, which reads as follows:-