YANOSE Vs. DIRECTOR, THE DIRECTORATE OF MEDICINE

JUDGEMENT

(1.) THE writ petition is filed seeking a direction to the respondents 1 and 3 to initiate appropriate action against the 5th respondent and to impose maximum punishment for violation of Rule 22 of the Tamil Nadu Government Servant's Conduct Rules.

(2.) ACCORDING to the petitioner, the 5th respondent is employed as Pharmacist in the Kanyakumari Government Medical College Hospital and participated in some agitation, for which, he was imposed only warning as punishment. Hence, the writ petition is filed seeking for appropriate action to impose maximum punishment.