STATE OF TAMIL NADU Vs. S SENTHIL

JUDGEMENT

(1.) This Writ Appeal has been filed by the respondents in W.P.(MD)No.8232 of 2015 calling in question the order of learned Single Judge allowing the Writ Petition, W.P.(MD) No.8232 of 2015 and remitting the matter back to the disciplinary authority for fresh consideration.

(2.) The Writ petitioner / the respondent herein while working as Head Clerk in the office of Revenue Divisional Officer, Madurai, was dismissed from service by the third appellant herein by order dated 18.06.2013. On appeal by the writ petitioner, the second appellant confirmed the order of dismissal. Challenging the order of second appellant, the writ petitioner filed a revision before the first appellant on 31.01.2014. Pending revision, the writ petitioner filed an earlier writ petition in W.P.(MD)No.7007 of 2004 for issuing a writ of mandamus directing the Principal Secretary of Government to consider his revision petition and a learned Single Judge of this Court disposed of the writ petition on 23.04.2014 directing the Government to consider the revision dated 31.01.2014 and to pass orders on the same on merits within a period of 12 weeks from the date of receipt of a copy of the order.

(3.) Thereafter, even before the disposal of revision, the respondent herein filed the present writ petition W.P.(MD)No.8232 of 2015 for issuing a writ of Certiorarified Mandamus to quash the order of the second appellant dated 20.12.2013, confirming the order of dismissal passed by the third appellant on 18.06.2013 and to reinstate the respondent herein with all monetary and service benefits. During the pendency of the writ petition, the first appellant dismissed the revision petition filed by the writ petitioner on 15.05.2014, by order dated 03.07.2015 vide G.O.Ms.No.397, Revenue Department. Thereafter, the writ petitioner by way of amendment introduced the further prayer to quash the order of first appellant dated 03.07.2015 as well.