N. SIVASAMI Vs. PRINCIPAL SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) CHALLENGE in this writ appeal is to the order passed by the learned Judge, dated 04.12.2012 passed in W.P.(MD) No. 473 of 2012.

(2.) FACTS leading to the filing of this writ appeal, are as follows:

(3.) MR . A.K. Baskarapandian, learned Special Government Pleader appearing for the respondent contended that the learned Judge had considered the issue and held that the Government had rightly imposed such a minor penalty and hence, no interference at the hands of this Court, is warranted.