C NATARAJAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) BY consent of counsel for both sides, the writ petition itself is taken up for final disposal.

(2.) THE petitioner, who was working as Motor Vehicle Inspector, Grade-II was facing disciplinary proceedings initiated by the respondents under Rule 17 (a) as well as 17 (b) of the Tamil Nadu Civil Services (Discipline and Appeal) Rules. THE disciplinary proceedings initiated against the petitioner under Rule 17 (b) of the Tamil Nadu Civil Services (Discipline and Appeal) Rules ended in imposition of punishment.

(3.) THE learned counsel for the petitioner would contend that the very charge itself is per se illegal inasmuch as the petitioner was allegedly directed to join duty by the second respondent on 09.08.2007 by a proceedings dated 31.08.2007. Even otherwise, the order of transfer itself was modified by issuing a modified order on 11.01.2008 and therefore, the entire disciplinary proceedings as well as the imposition of punishment against the petitioner are vitiated.