S. MANIKANDAN Vs. TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) This Writ Appeal is directed against the order, dated 24.11.2010 passed in W.P(MD)No.10084 of 2010.

(2.) The said Writ Petition was originally filed by the appellant/writ petitioner for a Writ of Certiorari, to quash the order dated 05.07.2010 passed by the first respondent, confirming the order dated 17.09.2009 passed by the second respondent, which was dismissed by the learned Single Judge on 24.11.2010.

(3.) The learned counsel appearing for the appellant would submit that the appellant was a Junior Engineer and the appointing authority for him is only the Superintending Engineer. While there was a proposal to levy only a minor penalty, the impugned proceedings have ended in imposing a major penalty, which is now under challenge.