M.MUTHURAJ Vs. STATE

JUDGEMENT

(1.) THE petitioner filed this writ petition challenging the order of punishment confirmed by all authorities.

(2.) THE following are the short facts for proper understanding of the case of the petitioner:-

(3.) A counter affidavit is filed by the respondents, wherein, the impugned orders passed against the petitioner were justified, by stating that the punishment was imposed on the petitioner only after holding a proper enquiry.