C KARTHIKEYAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Petitioner has filed this writ petition against the District Collector, Anna District, Kancheepuram and the General Manager, Electronics Corporation of India at Hyderabad, Andhra Pradesh claiming the following reliefs :- call for records relating to Na.Ka.No.1111/94 J-2 dated 28-3-1997 passed by the Collector of Anna District at Kancheepuram, 1st respondent herein and disciplinary proceedings initiated in ECIL PG.APD.114296 dated 29-9-1995 by Electronics Corporation of India Ltd., the 2nd respondent herein and quash the same by issuing the Writ of Certiorarified Mandamus or any other Writ Order or Direction directing the First respondent to confirm the community Certificate issued by Tahsildar of Maduranthakam in C.No.1756/86 dated 23-5-86 and to direct the 2nd respondent/Electronic Corporation of India Ltd. to drop the disciplinary proceeding in Ref.ECIL.PG.APD.114296 dated 29-9-1995 . . .

(2.) The first relief relates to cancellation of the community certificate by the Collector and the second relief relates to initiation of disciplinary proceedings by the second respondent.

(3.) Learned counsel appearing for the second respondent has submitted that the writ petition in this High Court is not maintainable.