M RAMACHANDRAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) WITH the consent of the learned counsel for the parties, the main writ appeal is taken up for hearing.

(2.) THE appeal is directed against the order of the learned single Judge in Writ Petition No. 12577 of 1989 decided on September 19, 1989.

(3.) LEARNED counsel for the appellant has reiterated the same arguments as were raised before the learned single judge, and reference has once again been made to Kusheshwar v. M/s. Bharat Coking Coal Ltd. (supra).