SUPERINTENDING ENGINEER Vs. TA PARAMASIVAM

JUDGEMENT

(1.) THE appellants are aggrieved of the order passed by the learned single Judge dated 9.9.2004 passed in W.P. No.10120 of 1997.

(2.) CHALLENGE in the writ petition was to the order of dismissal dated 23.9.1995. The dismissal order was passed on the respondent, based on the enquiry held into the charges, wherein he was issued with a charge sheet alleging that on 4.8.1992, he received a sum of Rs.50/ - by way of bribe from one Ganesan for giving service connection. He also persuaded the said person to bribe the Junior Engineer by name Murugaiah Joseph for effecting the said service connection.

(3.) WE heard Mr. Natarajan, learned counsel appearing for the respondent, who entered caveat in this writ appeal.