N VEERASAMY Vs. UNION OF INDIA

JUDGEMENT

(1.) N. Veerasamy, the Treasurer of the political party Dravida Munnetra Kazhagam (DMK), has filed this Pro bono Publico seeking for a Writ of Mandamus directing the Central Government, the respondents 1 and 2 and the State Government, the respondents 3 and 4 to take action against Mrs. Lakshmi Pranesh, the fifth respondent herein under the All India Services (Discipline and Appeal) Rules 1969 for having violated the provisions of Rules 3,7 and 9 of the All India Services (Conduct) Rules 1968.

(2.) ACCORDING to the petitioner, he has been a Member of the Tamil Nadu Legislative Assembly for the past 28 years. He was a former State Cabinet Minister for two periods and has got a political career spanning over 3 decades by dedicating himself to the welfare and well being of the people of Tamil Nadu.

(3.) THE Central Government was formed in May 2004 by Democratic Progressive Alliance led by Indian National Congress. On the assumption of power, the new Government took a decision to review the appointment of Governors made by the previous Government.