S. VIJAYASEKAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The issue involved in both these Writ Petitions is common and hence, they are taken up together, heard and disposed of through this Common Order.

(2.) W.P. No.24167 of 2024 has been filed challenging the proceedings of the First Respondent, dtd. 3/5/2024 wherein Charge Memo has been issued against the Petitioner to hold an enquiry under Rule 17(b) of the Tamil Nadu Civil Services (Discipline and Appeal) Rules.

(3.) W.P. No.24170 of 2024 has been filed against the impugned Government Order, dtd. 31/7/2024 not permitting the Petitioner to retire from service and retaining him in service from 31/7/2024 and for consequential direction to the Respondents to allow the Petitioner to retire from service with all consequential and attendant benefits.