P.ALAGIRISAMY Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The petitioner, challenging the impugned order of dismissal passed by the second respondent dtd. 5/6/1995 as well as the rejection of his appeal by the first respondent dtd. 6/6/1996, has filed the present writ petition.

(2.) The facts of the case, briefly narrated, are as follows:

(3.) The first respondent has filed a detailed counter affidavit, wherein it has been stated as under: