S RAJENDRAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) PETITIONER seeks Writ of Certiorarified Mandamus to quash the Order passed by the 2nd Respondent in Proceedings O. Na. 2/54793/99 dated 10. 6. 2000 on the ground of delay in completion of disciplinary proceedings.

(2.) BRIEF facts which led to the filing of Writ Petition are as follows:-

(3.) STATING that enquiry proceedings has been completed and that two charges levelled against the Petitioner are held proved and Government is awaiting the opinion of TNPSC, Respondents have filed their counter-statement.