R Z ARUNPRAKASH Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) HEARD the arguments of Mr. K. Venkataramani, learned Senior Counsel leading Mr. M. Muthappan, counsel appearing for the petitioner and Mr. M. Dhandapani, learned Special Government Pleader representing the respondents 1 to 3 and have perused the records.

(2.) THIS writ petition is filed against the order passed by the Tamil Nadu Administrative Tribunal [for short, 'Tribunal'] dated 03.6.2002 in O.A. No. 1784 of 1990.

(3.) HIS request was not considered and the third respondent proceeded the enquiry ex parte and by proceedings dated 31.10.1989. It was held that the charges were proved and he was imposed with punishment of removal from service. Along with the order of removal, he was given the Enquiry Officer's report. As against the same, he filed an appeal to the second respondent. The second respondent dismissed the appeal by an order dated 25.5.1990. It is against the said punishment, he preferred the Original Application before the Tribunal as noted already.