TAMIL NADU HOUSING BOARD Vs. O R MOTHILAL

JUDGEMENT

(1.) APPEAL against the order of the learned single Judge dated 12.2.1998 made in W.P.No,5702 of 1994 on the file of this Court. The appeal has been preferred by the Tamil Nadu Housing Board/first respondent in the writ petition (hereinafter referred to as "Housing Board"), against the order dated 12.2.1998 passed by the learned single Judge, whereby, the writ petition preferred by the petitioner against the order of punishment of reduction to lowest rank was allowed.

(2.) AS the case can be disposed of on a short point, it is not necessary to discuss all the facts, except the relevant one.

(3.) THE learned counsel appearing on behalf of the Housing Board submitted that the enquiry was conducted after giving an opportunity to the delinquent. THE learned single Judge ought to have dismissed the writ petition in the absence of any illegality, as, this Court under Article 226 of the Constitution, cannot sit in appeal over the findings of the enquiry officer.