D BHUVANESWARI Vs. SECRETARY TO GOVERNMENT REVENUE DEPARTMENT

JUDGEMENT

(1.) PETITIONER challenges the Orders dated 15. 3. 2007 and 16. 3. 2007 passed by the Government and the Principal Commissioner and Commissioner of Land Reforms respectively holding that there is no necessity for taking action against the Respondents 4 to 7 under Tamil Nadu Civil Services (Discipline and Appeal) Rules.

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

(3.) RESISTING the Petition, Respondents 1 to 3 have filed counter stating that Departmental Enquiry Officer has found that the allegations in the complaint were not proved and Government has passed orders on 15. 3. 2007 holding that there was no necessity for taking action under Tamil Nadu Civil Services (Discipline and Appeal) Rules in view of the fact ? (a) Departmental Enquiry Officer found that the allegations were not proved beyond doubt; (b) Criminal cases were pending before Principal Sessions Court, Chennai. According to the Respondents, in view of the subsequent developments that the criminal cases ended in acquittal, Writ Petition itself has become infructuous.