A.S. SAVARI CRUZ Vs. STATE OF TAMIL

JUDGEMENT

(1.) Invoking Art. 226 of the Constitution of India, the petitioner herein has filed the present writ petition, seeking for a writ of certiorari to call for the records of the 1st respondent regarding the order passed in G.O.Ms. No. 373 Education (B 1) Department dated 31- 3-1989 and to quash the same.

(2.) In support of the writ petition, the petitioner herein has filed an affidavit wherein he has narrated all the facts and circumstances that forced him to file the present writ petition and requested this Court to allow the writ petition as prayed for. Per contra, on behalf of the respondents, though no counter-affidavit has been filed, learned Government advocate argued the matter on behalf of the respondents.

(3.) Heard the arguments advanced by the learned counsel appearing for the respective parties. I have perused the contents of the affidavit and all other relevant material documents available on record in the form of typed set of papers and in particular the impugned G.O. I have also taken into consideration the various points raised by the learned counsel appearing for the respective parties during the course of their arguments.