K JEYACHANDRAN Vs. SECRETARY TO THE 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 show cause notice dated 27.2.2002 issued by the respondent in exercise of suo motu power under Rule 36 of the Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955.

(2.) RULE 36 of the Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 reads as under:

(3.) THE competent authority agreed that the findings of the Enquiry Officer and imposed major punishment of stoppage of five increments with cumulative effect.