GOVERNMENT OF TAMIL NADU Vs. A AZEEZ JOHN

JUDGEMENT

(1.) HEARD Mr. S. Gomathinayagam, learned counsel for the petitioner.

(2.) THE present Writ Petition filed by the State of Tamil Nadu is against the order dated 30. 4. 2002 in O. A. No. 3430 of 1999 passed by the Tamil Nadu Administrative Tribunal. As a matter of fact, the impugned order passed in the present Original Application is merely consequential in nature.

(3.) IT seems that three charge memos had been issued against the present Respondent No. 1 and three separate Original Applications were filed by the employee before the Tribunal, challenging the said three charge memos. Those applications were allowed by the Tribunal by different orders dated 29. 4. 2002 in O. A. No. 3694 of 2001, 5. 4. 2002 in O. A. No. 7510 of 1999 and 29. 4. 2002 in O. A. No. 6016 of 2000.