K RAMALINGAM Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) HEARD Mr. S. M. Subramaniam, learned counsel for the petitioner and Mr. S. Gomathinayagam, learned Special Government Pleader for the respondents.

(2.) THESE two writ petitions are filed against the similar orders passed by the Tamilnadu Administrative Tribunal in the two Original Applications filed by the very same writ petitioner. The petitioner has challenged the disciplinary proceedings initiated against him. The Tribunal considered the matter and refused to interfere. Hence, the present writ petitions have been filed.

(3.) THE main contention of the petitioner is to the effect that the proceedings should not have been initiated by the Secretary to Government in Department of Co-operation, Food and Consumer Protection inasmuch as the petitioner was employed under the Industrial Department. This submission has, however, been refuted by the learned Special Government Pleader who has contended that the proceedings were initiated by the Secretary to Government in Department of Co-operation by invoking proviso to Rule 9 (a) of the Tamil Nadu Civil Services (Discipline and Appeal) Rules.