STATE OF TAMIL NADU Vs. S ASAITHAMBI

JUDGEMENT

(1.) Challenge in this Writ Appeal is to the order dated 19.04.2017 made in W.P.(MD).No.19689 of 2014.

(2.) Initially, an order of suspension was passed retaining the respondent in service, which was the subject matter of W.P.(MD).No.17069 of 2014, in which, the learned Single Judge of this Court, [as he then was], by order dated 107.2012, was pleased to dispose of the Writ Petition, directing the appellants herein to pass final orders on the disciplinary proceedings initiated against the respondent, within a period of six months from the date of receipt of copy of the order.

(3.) Of the four charges, two of them were framed while the respondent was in service and thereafter, two more charges were framed, after the direction was issued by the learned Single Judge of this Court in W.P.(MD).No.17069 of 2014, dated 12.07.2012, directing the appellants herein to pass final orders on the disciplinary proceedings initiated against the respondent. For better appreciation, all the four charges are extracted hereunder:-