N. EZILLIRAIYAN Vs. THE DIRECTOR/COMMISSIONER, DEPARTMENT OF AGRICULTURE, MARKETING AND AGRI BUSINESS AND OTHERS

JUDGEMENT

(1.) The relief sought for in this writ petition is for a direction to direct the first respondent to dispose of the petitioner's representation dated 03.04.2014 and 06.04.2015.

(2.) The writ petitioner was appointed as Junior Assistant cum Typist in the Department of Agricultural Marketing and Agri Business. Thereafter, the petitioner was promoted as Supervisor on 28.03.2008 by the first respondent. The learned counsel for the writ petitioner states that the writ petitioner was imposed with the punishment based on certain false set of facts. Thus, he made a complaint against the higher authorities and further sought for an action against such higher officials including the Secretary to Government. In this regard, the present writ petition has been filed for a direction to direct the first respondent to initiate action against the officials.

(3.) The learned Government Advocate appearing on behalf of the first respondent states that the writ petitioner was imposed with an order of punishment after conducting an enquiry. He has filed the present writ petition with a view to harass the higher officials.