STATE OF TAMIL NADU Vs. M VEERAPPAN

JUDGEMENT

(1.) THESE writ appeals are against the impugned common order dated March 23, 1999 passed by the learned single Judge.

(2.) THE respondents/writ petitioners were suspended pending enquiry on serious charges of corrupt practices and financial irregularities to the tune of crores of rupees committed by them during 1993-1996 when they were at the helm of affairs of the respective State Transport corporations viz. Managing Director of the transport Corporations.

(3.) TO appreciate the nature and gravity of the financial irregularities committed by the writ petitioners/respondents, we quote the five charges mentioned in the charge-sheet dated august 21, 1996 issued by G. O. Ms. No. 170 to the respondent/writ petitioner M. Veerappan, in W. A. No. 1031 of 1999 arising out of W. P. No. 8422 of 1997.