A K MADHAVAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner has come forward to file the present writ petition seeking to challenge the order dated 31.08.2004 passed by the second respondent District Collector, Vellore. By the impugned order, the petitioner, who was working as Noon Meal Organiser was dismissed from service on the basis of proved charges. THE petitioner also filed an appeal to the State Government dated 08.09.2004.

(2.) THE writ petition was admitted on 03.11.2009. Pending the writ petition, this Court declined to grant any interim relief and the stay application was dismissed on 05.07.2011. On notice from this Court, the third respondent has filed a counter affidavit dated 07.01.2010.

(3.) THE said order of the Tribunal was challenged in a writ petition before this Court by the respondents being W.P.No.14832 of 2004. That writ petition was admitted by this Court on 01.06.2004 and initially an interim stay was granted. However, the said writ petition came to be dismissed by a Division Bench of this Court on 04.08.2008 for want of prosecution.