C SUDHARSANAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) By consent of the learned counsel appearing for the petitioner as well as the learned Government Advocte, the writ petition is taken up for final disposal.

(2.) Prayer in the writ petition is to quash the order dated 31.8.2004 passed by the first respondent in G.O.(2D) No.395 confirming the order of punishment of reduction of pay by two stages for two years without cumulative effect, imposed by the 5th respondent in P.R.No.34/2002 dated 26.9.2002 and to direct the respondents 2 to 5 to grant all consequential service and monetary benefits to the petitioner.

(3.) The brief facts necessary for disposal of the writ petition are as follows.