M KARUPPIAH Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THE petitioner has filed the present writ petition seeking the relief of writ of certiorarified mandamus in calling for the records of the second respondent relating to R.O.C. No. A1/41125/2005 dated 17.3.2006 and to quash the same. Further, the petitioner has sought for issuance of a direction to direct the second respondent to include the petitioner's name in the approved list of Tahsildars of the year 2005 within a specified period that may be fixed by this Court.

(2.) THE petitioner has been informed by the second respondent as per his Memo No. A1/41125/2005 dated 17.3.2006 that his name has not been included in the approved list of Tahsildars for the year 2005 on the basis of two punishments awarded to him as per Rule 17 (a) of the Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1953. THE two punishments are:

(3.) THE learned counsel for the petitioner contends that the second respondent's memo in Ref. No. A1/41125/2005 dated 17.3.2006 although says that 'the currency of aforesaid punishments have been completed, his name cannot be included because, his name has come up for consideration for the first time.'