M.RADHAKRISHNAN Vs. TAHSILDAR

JUDGEMENT

(1.) The prayer sought for herein in this writ petition is for a Writ of Certiorari to call for the records relating to the proceedings of the respondent made in Na.Ka.A3/3981/2018, dated 15.06.2020 and quash the same.

(2.) Heard Mr.R.Murali, learned counsel appearing for the petitioner and Mr.M.Jeyakumar, learned Additional Government Pleader appearing for the respondent.

(3.) The petitioner was working as Village Assistant against whom a disciplinary proceedings was initiated. Ultimately, on 04.01.2019 a final order of punishment was passed by the Disciplinary Authority i.e., the Tahsildar concerned, who is the respondent herein. Challenging the said order of punishment, the petitioner already filed a writ petition before this Court in W.P. (MD)No.1446 of 2020. That writ petition was filed challenging the order of punishment awarded against the petitioner on the main ground that, the Enquiry Officer's report was not furnished to the petitioner and without the Enquiry Officer's report and without giving any opportunity to the petitioner to give his explanation on the Enquiry Officer's report, final order of punishment was issued to the petitioner. The said writ petition was decided by the learned Judge of this Court by an order dated 03.02.2020, where the learned Judge, after having gone through the issue raised in the said writ petition, passed an order and the operative portion of the order in the earlier writ petition reads thus:-