K. SOUNDARA PANDIYAN Vs. MANAGING DIRECTOR, TAMIL NADU

JUDGEMENT

(1.) THE petitioner prays for issuance of a writ in the nature of Certiorari to quash the impugned order, vide which the petitioner, though regular employee, has been reverted as daily-wager.

(2.) THE learned counsel for the petitioner challenges the impugned order.

(3.) SECONDLY that the impugned order cannot be sustained as the punishment awarded does not flow from the service rules.