N VEDACHALAM Vs. CHENNAI METROPOLITAN WATER

JUDGEMENT

(1.) The writ petitioner, an employee of the respondent Board has prayed for the issue of a writ of certiorarified mandamus calling for the records pertaining to the proceedings of the second respondent in his Proc.No.CMWSSB/P&A/VC3/8914/94 dated 19.4.1999 as confirmed by the first respondent in Proc.No.CMWSSB/VIGILANCE/VC2/26070/99 dated 30.9.1999 and quash the same, and direct the respondents to reinstate the petitioner in service with all the consequential benefits.

(2.) Heard Mr. C.Selvaraju, learned counsel appearing for the writ petitioner and Mr.B.Santhakumar, learned counsel appearing for the respondents 1 and 2.

(3.) In this case, the counsel for the writ petitioner advanced the two substantial contentions:-