C THIRAVIAM Vs. MANAGING DIRECTOR TAMIL NADU AGRO ENGINEERING AND SERVICE CO OPERATIVE FEDERATION LTD

JUDGEMENT

(1.) THIS writ petition has been brought forth seeking a writ of certiorari to quash the order of the respondent dated 31.1.2001.

(2.) WHEN the matter was taken up for consideration, there was no representation for the respondent's side. This Court heard the learned Counsel for the petitioner, perused the affidavit in support of the petition and had a scrutiny of the materials available including the order under challenge.

(3.) IN the result, this writ petition is allowed, and the order of the respondent is quashed. However, it is made clear that this order in no way would stand in the way of framing the necessary charges and conduct of an enquiry against the petitioner by the competent authority in accordance with law. No costs.