A. RAJESWARI Vs. REGISTRAR

JUDGEMENT

(1.) This writ petition has been filed challenging the impugned orders dtd. 2/8/2011 and 13/3/2012, passed by the respondent Nos.2 and 1 respectively, dismissing the petitioner's husband V.Amirthanayagam from service.

(2.) The following are the undisputed facts:

(3.) The petitioner claims that her husband V.Amirthanayagam has been dismissed from service under the impugned orders without any evidence and he has been selectively targeted though other employees are also responsible for granting recommendations for further loans.