GOVINDASAMY Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) IN W.P(MD)No.6532 of 2008, the petitioner challenged the order of the first respondent dated 15.07.2008 and consequently sought for a direction for conducting fresh enquiry by affording reasonable opportunity to the petitioner. The said order dated 15.07.2008 passed by the first respondent, directed the petitioner to pay a sum of Rs.34,106.00 and thereafter to furnish his explanation to the show cause notice.

(2.) IN W.P(MD)No.7280 of 2008, the petitioner challenged the order of the first respondent dated 28.07.2008 whereby the order of dismissal of the petitioner was confirmed by the first respondent.

(3.) IT is further stated by the petitioner that on 17.07.2008, a show cause notice was issued to the petitioner calling upon the petitioner to show cause as to why he should not be punished for the charges proved against him and he was also directed to pay a sum of Rs.34,106.00 within a week. The said notice was challenged in W.P(MD)No.6532 of 2008.