N PARAMAN Vs. AGRICULTURAL PRODUCTION COMMISSIONER AND SECRETARY TO GOVERNMENT AGRICULTURE DEPARTMENT, FORT ST GEORGE , CHENNAI

JUDGEMENT

(1.) Heard the learned counsel for the appellant and the learned Special Government Pleader appearing on behalf of the respondents.

(2.) 2.1. The facts in a nutshell are as under: The appellant sent a representation dated 5.6.2017 to the first respondent requesting him to permit the appellant to retire from service on 31.8.2017 without prejudice to the pendency of the TDP Case No.18 of 2011 on the file of the second respondent.

(3.) The learned counsel for the appellant contended that co-employees of the appellant, who are facing disciplinary proceedings along with the appellant in TDP Case No.18 of 2011, have been permitted to retire despite pendency of identical charges and non-consideration of the case of the appellant on the same lines amounts to discrimination.