S. LAKSHMINARAYANAN Vs. THE SECRETARY TO THE GOVT. OF TAMIL NADU DEPARTMENT OF COMMERCIAL TAXES AND RELIGIOUS ENDOWMENTS, MADRAS

JUDGEMENT

(1.) In this writ petition the petitioner prays for certiorari to quash the order of compulsory retirement made in the impugned G.O. Ms No. 1113 (Commercial Taxes and Religious Endowments, Department), dated 19th Sept., 1975. The Order is very plain in its terms. It says :

(2.) This is how it comes up before me. The learned counsel for the petitioner urges the following points:

(3.) Merely because the order of admonition and the impugned order came to be served on the petitioner accidentally on the same date namely 20th Sept. 1975 it cannot be said there is any stigma. State of Madras Vs. Venkataraman (1971) 84 LW 735 , relied on by the petitioner is of no assistance to him.