R GOVINDARAJAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS petition is filed for a direction directing the respondents to pass orders on the disciplinary proceedings initiated against the petitioner by proceedings dated 23.12.1998. It is seen that even on an earlier occasion by an order dated 22.11.1999, passed in W.P.No.18637 of 1999 this Court has directed the respondents to pass appropriate orders on the disciplinary proceedings initiated on 23.12.1998. It is also seen that subsequently, this Court by another order dated 27.9.2000 passed in W.P.No.16597 of 2000 has issued further direction and inspite of these two directions passed by this Court, no order has been passed and in view of the same, the present writ petition has been filed.

(2.) HEARD the learned counsel for the petitioner as well as the learned Government Advocate, who takes notice on behalf of the respondents.