L RAGAVELU Vs. JOINT DIRECTOR

JUDGEMENT

(1.) THE petitioner prays for issuance of writ in the nature of Certiorari to quash the order passed by the respondent dated 13.07.2001, and to direct the respondent to reinstate the petitioner in service with all consequential service and monetary benefits.

(2.) THE facts leading to filing of this writ petition, read that;

(3.) THE ground was also raised that it was not open to initiate proceedings after 18 years of entering into service. One of the pleas raised is that order has been passed by an Officer, who was not holding regular post of Joint Director, therefore, In-charge Officer cannot order removal from service.