A SHANKAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner has approached this Court with the prayer for issuance of a writ in the nature of certiorari to quash the impugned part of the Government Order No.SS.II/211-40/2008 Public (SC) Department dated 09.09.2008, accepting the recommendation (b) (i) & (ii) of the Commission of Inquiry with a consequential prayer for issuance of a writ in the nature of prohibition, forbearing the respondent / State from commencing / continuing any departmental or criminal action against the petitioner in pursuance to the said recommendations. THE recommendation (b) (i) & (ii) reads as under:

(2.) THE State of Tamil Nadu appointed a Commission of Inquiry, headed by the Hon'ble Thiru Justice P.Shanmugam to;

(3.) THE petitioner challenged the departmental inquiry by filing writ petition, which is pending in this Court, in which, further proceedings in departmental proceedings have been ordered to be stayed.