R. SUNDARARAJAN Vs. PERSONAL ASSISTANT (GENERAL)

JUDGEMENT

(1.) The present Writ Appeal has been filed challenging the order of the learned Single Judge affirming the Order of Dismissal passed in the Disciplinary proceedings on the premise that the Appellant had secured/ obtained employment as Driver on the basis of a Forged/Bogus School Certificate indicating that he had completed 8th Standard.

(2.) Brief facts:

(3.) Aggrieved, the Appellant filed a Writ Petition in W.P. No.14932 of 2010 challenging the Order of Dismissal passed by the 1st Respondent and the Order passed by the 2nd Respondent, dtd. 15/12/2009 & 29/5/2010 respectively, on the premise that the entire proceeding stands vitiated for having been made in gross violation of the Principles of Natural Justice, and for failing to take into account the relevant factors/materials and for taking into account irrelevant factors/materials.