S KAMALA Vs. DEAN

JUDGEMENT

(1.) WRIT Petition filed under Article 226 of the Constitution of India praying to issue WRIT of Certiorarified Mandamus calling for the records on the file of 2nd Respondent in Pro.Na.Ka.No,2711/CMP 2(2)/95 dated 29.4.2002 and quash the same with all consequential benefits. Petitioner seeks to quash the Proceedings of the 2nd Respondent in Pro.Na.Ka.No,2711/CMP 2 (2)/95 dated 29.4.2002 imposing punishment of reduction to the lower time scale of pay for a period of three years and directing the Respondents to pay consequential benefits.

(2.) BRIEFLY stated case of the Petitioner is as follows:-

(3.) MS. Geetha Thamaraiselvan, Government Advocate has submitted that there is no dispute regarding mode of conducting the enquiry. Learned Government Advocate further contended that all three delinquents were dealt with and co-delinquent Dhanabalan was removed from service. Learned Government Advocate would further submit that there was no delay in initiating the departmental enquiry.