A ALEXANDER Vs. PRINCIPAL SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) This writ petition is directed against the impugned Government Order passed by the first respondent in G.O.(2D).No.165 dated 07.04.2010, in and by which, the Government rejected the petition filed by the petitioner against his 'dismissal from service' passed by the fourth respondent dated 02.02.2000, as confirmed by the third and second respondents vide orders dated 20.09.2008 and 01.11.2008, respectively.

(2.) The facts of the case, in nutshell, are as follows:

(3.) Heard the learned Counsel appearing for the petitioner and the learned Government Advocate appearing for the respondents.