C SHANMUGAM Vs. TAMIL NADU HOUSING BOARD

JUDGEMENT

(1.) THIS Writ Appeal is filed against the impugned order dated 11.3.2004 passed by the learned single judge.

(2.) THE writ-petitioner/appellant was working as Man Mazdoor is Salem Housing Unit of the respondent-Board. He was charge-sheeted for misappropriation of money and, after enquiry, he was found guilty. THE finding of guilt is a finding of fact and we cannot interfere with the same in writ jurisdiction. Admittedly, the appellant was given an opportunity of hearing in the enquiry and hence, the principles of natural justice have been complied with.