M. DASARADHAN Vs. THE SUPERINTENDENT ENGINEER, TIRUPATTUR ELECTRICITY DISTRIBUTION CIRCLE, TAMIL NADU ELECTRICITY BOARD, TIRUPATTUR

JUDGEMENT

(1.) By consent the main writ petition itself is taken up for disposal.

(2.) Aggrieved by the second show cause notice calling upon the petitioner to submit his objections, if any, with regard to the proposed punishment, the petitioner has filed the above writ petition to quash the same on various grounds.

(3.) Heard the learned counsel for the petitioner as well as the respondent.