P LEELA Vs. DIRECTOR OF COLLEGIATE EDUCATION MADRAS

JUDGEMENT

(1.) PETITIONER seeks a writ of certiorarified mandamus, calling for the records relating to the proceedings of the 4th respondent, dated 10.7.1991, made in Na.Ka.No.4031/91-92 and to quash the same and consequently to forbear the 4th respondent from reverting the petitioner from the post of Principal of the 4th respondent-college.

(2.) FACTS in brief are:

(3.) IN the light of the contentions and rival contentions, the issues that arise for my consideration are: