P PANNEER Vs. PRINCIPLE DISTRICT JUDGE AND ANOTHER

JUDGEMENT

(1.) With the consent of the learned counsel for the parties, the writ petition is taken up for final disposal.

(2.) Questioning the legality and validity of the order of suspension dated 28 August 2015 purported to have been passed under Rule 17 (e) of the Tamil Nadu Civil Services (Classification Control and Appeal) Rules, the petitioner has filed the present writ petition.

(3.) On examination, it is found that there is no enactment like Tamil Nadu Civil Services (Classification, Control and Appeal) Rules. However, prior to coming into force of the Tamil Nadu Civil Service (Discipline and Appeal) Rules, 1953, the Madras Civil Services (Classification Control and Appeal) Rules were in existence, which stand superseded. The second respondent, without examining the relevant provisions, passed the impugned order.