Supreme Court - Daily Orders
K. Muthusamy vs The Secretary To Govt. Of Tamil Nadu on 22 November, 2019
Bench: S. Abdul Nazeer, R. Subhash Reddy
ITEM NO.22 COURT NO.14 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No.27180/2019
(Arising out of impugned final judgment and order dated 03-09-2019
in WP No. 31066/2018 passed by the High Court Of Judicature At
Madras)
K. MUTHUSAMY Petitioner(s)
VERSUS
THE SECRETARY TO GOVT. OF TAMIL NADU & ORS. Respondent(s)
(FOR ADMISSION and I.R. )
Date : 22-11-2019 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s) Mr. S. Nagamuthu, Sr. Adv.
Mr. M.p. Parthiban, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We find no reason to interfere with the judgment/ order impugned.
The Special Leave Petition is dismissed. Pending application(s), if any, shall stand disposed of.
(RACHNA) (RAJINDER KAUR)
SENIOR PERSONAL ASSISTANT BRANCH OFFICER
Signature Not Verified
Digitally signed by
RACHNA
Date: 2019.11.25
16:49:14 IST
Reason: