K KANDASAMY Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) WITH the consent of parties, the writ petition itself is taken up for final disposal.

(2.) HEARD both sides.

(3.) IN respect of charge memo in R.C.No.275/95 PA.I, dated 05.05.1995, an enquiry was conducted in 1995 itself. The enquiry officer gave his report dated 09.11.1999, holding that the charges levelled against the petitioner are not proved.