S PONNURAJ Vs. STATE

JUDGEMENT

(1.) HEARD the arguments of Mr. S. Ilamvaludhi, learned counsel appearing for the petitioner and Mr. M. Dhandapani, learned Special Government Pleader representing the respondents and have perused the records.

(2.) AGGRIEVED by the order of the Tamil Nadu Administrative Tribunal made in O.A. No. 10007 of 1998 dated 05.6.2003 confirming the order of removal passed by the second respondent dated 04.8.1998, the present writ petition has been filed.

(3.) EVEN though it is stated that an appeal was filed by the petitioner before the first respondent Government vide Appeal dated 12.9.1998, he did not wait for its outcome and moved the Tribunal with an Original Application challenging the order of removal. The said Original Application taken on file as O.A. No. 10007 of 2003, was finally dismissed by the Tribunal by its judgment dated 05.6.2003. The Tribunal held that the petitioner was indulging in corrupt practice and he had also committed fraud and cheated the Town Panchayat and had also misappropriated the amounts. It further held that the petitioner was not entitled for any consideration and there was no question of showing any indulgence.