V MUKUNDHAN Vs. SUPERINTENDENT CENTRAL PRISON TRICHY

JUDGEMENT

(1.) CHALLENGING an order of dismissal, originally the petitioner has filed O.A.No.1414 of 2001 on the file of the Tamil Nadu Administrative Tribunal and on transfer to this court, it was taken up as the writ petition.

(2.) THE writ petition challenges an order of dismissal passed by the first respondent on 14.11.2000, pursuant to the domestic enquiry.

(3.) THE court heard the learned counsel for the respondents also.