AZIZ AHMED Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) This appeal is directed against the judgment dated 19th December, 2007 passed in W.P. No. 28837 of 2005 whereby the learned single Judge dismissed the writ petition and refused to interfere with the order passed in a departmental proceeding pursuant to a departmental enquiry.

(2.) The facts of the case lie in a narrow compass.

(3.) After superannuation of the appellant, some time in the year 1997, the Government framed the following charges against the appellant: