A. JEGARAJAN Vs. SECRETARY TO GOVERNMENT, CHENNAI

JUDGEMENT

(1.) This Writ Petition has been filed to quash the impugned order, dated 03.09.2013 passed by the first respondent in G.O.Ms.No.199, confirming the order of the second respondent, dated 19.06.2010 in Se.Mu.Ka.No.7659/CD2/2010, confirming the order of the third respondent made in Se.Mu.Na.Ka.No.714/Aa/2008, dated 26.01.2010 confirming the order of the fourth respondent vide proceeding in Na.Ka.No.1637/Aa/07, dated 31.12.2007 and consequently, direct the respondents to revise and disburse the consequential pensionary benefits and all other benefits payable to the petitioner.

(2.) The factual matrix of the petitioner that are required for this case as follows:

(3.) The stand of the respondents is that based upon the material facts, the charges were held to be proved in the domestic enquiry and punishment was implicated.