P.PUGALENTHI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner had originally raised the issue of the procedure followed in the investigation of corruption cases filed against the All India Service Officers in Tamil Nadu. In this behalf, Writ Petition No.17949 of 2010 was filed and when the writ petition was still pending, the judgment came to be passed by the Hon'ble Supreme Court in Dr.Subramanian Swamy vs. Director, Central Bureau of Investigation, 2014 AIR(SC) 2140. Thus, proceedings were closed with the assurance of the State Government to re-visit the entire procedure in the light of the said judgment.

(2.) It is, thereafter, that G.O. (Ms.) No.10 of Personnel and Administrative Reforms (N) Department, dated 02.02.2016 has come to be issued. The challenge laid in the present petition filed under Article 226 of the Constitution of India is to para 4 of the said G.O., as it is alleged that an impermissible procedure is once again sought to be introduced indirectly through that para of the G.O.

(3.) In order to appreciate the G.O., we reproduce the same as under: