S ILAYARAJA Vs. GENERAL MANAGER, TAMIL NADU STATE TRANSPORT CORPORATION AND; MANAGING DIRECTOR, TAMIL NADU STATE TRANSPORT CORPORATION

JUDGEMENT

(1.) This writ petition has been filed to call for the records pertaining to the respondents impugned proceedings in "thaapo/ts/pudukai/t3/737 dated 17.11.08", quash the same and consequently direct the respondents to conduct the Domestic Enquiry against the petitioner afresh by giving a chance to file additional documents on the side of the petitioner.

(2.) Heard the learned Counsel for the petitioner and also Mr. P.Thilak Kumar, learned standing counsel for TNSTC, who took notice on behalf of the respondents.

(3.) The pith and marrow, the nitty-gritty, the gist and kernel of the case of the petitioner as stood exposited from the affidavit accompanying the writ petition as well as from the representation made by the learned Counsel for the petitioner could succinctly and precisely be set out thus: