R.BALAKRISHNAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THE challenge made in W.P.(MD) No.3913 of 2006 is against the order of suspension passed under Rule 17(e) of the Tamil Nadu Civil Services (Discipline and Appeal) Rules.

(2.) THE challenge made in W.P.(MD) No.3914 of 2006 is against the order of the second respondent dated 28.01.2005, whereby the petitioner was not allowed to retire from service by invoking Rule 56(1)(c) of the Fundamental Rules.

(3.) IT is stated by the petitioner that the Directorate of Vigilance and Anti Corruption registered a criminal case in Crime No.3 of 2002 against the petitioner and three others on an allegation that all the four have colluded with each other and created false records to obtain pecuniary benefits during the year 1996 in respect of purchase of T.B. Medicines and thereby caused monetary loss to the Government.