K. M. GANESAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) Mr.N.C.Ashok Kumar, learned counsel on record for writ petitioner is before this Court. Mr.Pratap Singh, learned Government Advocate, on behalf of first respondent, Mr.T.C.Gopalakrishnan, learned Standing Counsel for Chennai Corporation on behalf of Respondents 2 and 3 and Mr.Manimaran, learned counsel representing Mr.Jothikumar, standing counsel for 'Chennai Metropolitan Water Supply and Sewerage Board' ('CMWSSB' for brevity) on behalf of fourth respondent are before this Court.

(2.) With consent of all the four learned counsel representing all parties in this writ petition, main writ petition itself is taken up, heard out and is being disposed of.

(3.) Considering the trajectory of the hearing today, it may not be necessary to set out facts in great detail. Short facts shorn of elaboration will suffice and the same is as follows: