S.GUNASEKARAN Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THE petitioner has approached this Court with a prayer for issuance of a writ in the nature of certiorari to quash the impugned order passed by the State Government exercising the revisional jurisdiction.

(2.) THE translated version of the impugned order reads as under:

(3.) IT is also contended that it was not open to the first respondent to order fresh enquiry into the charges.