G RAMACHANDRAN Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THE petitioner prays for issuance of a writ in the nature of certiorari to quash the impugned order of removal from service passed vide G.O.Ms.No.89, Commercial Tax (H1) Department dated 27.04.2004.

(2.) THE petitioner joined the service on 05.06.1965 as Section Writer in the Registration Department and retired as District Registrar (Audit), Central Madras on 28.02.2003.

(3.) THE petitioner was placed under suspension, pending charge memo. The petitioner challenged the order of suspension by filing O.A.No.567 of 2003, which was allowed, and the order of transfer was set aside, which resulted in reinstatement of the petitioner in service on 27.02.2003.