NEELAVATHY Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The Petitioner has approached this Court with a prayer, for issuance of a writ, in the nature of certiorari, to quash the impugned order passed by the respondent No. 1, dismissing the Petitioner from service, on the ground of proved misconduct.

(2.) During the pendency of the writ petition, the Petitioner died, and his wife Tmt.Neelavathy is brought on recored, as the legal representative.

(3.) Late Sri.Punniamoorthy had joined as Armed Reserve Constable in the year 1994 at Avadi, and was later transferred to the 1st Battalion at Trichirappalli, in the year 1996 and then to City police.