S D BALASUBRAMANIAM Vs. DIRECTOR OF ANIMAL HUSBANDRY AND VETERINARY SERVICES CENTRAL OFFICE BUILDINGS

JUDGEMENT

(1.) THE prayer in the writ petition is to quash the order of dismissal passed by the second respondent on 10.6.2000, confirmed by the first respondent in appeal by order dated 25.8.2000.

(2.) THE facts in nutshell, necessary for disposal of this writ petition are as follows:

(3.) IN the counter affidavit filed by the respondent, the point raised by the petitioner with regard to the appellate authority's order that the then Managing Director who passed the impugned order of dismissal took part in the proceedings and therefore the order was passed in a biased manner, is not denied. The discriminatory treatment given to the petitioner when compared to one L.J.Michael Alex is also not denied in the counter affidavit. The delay in initiating the charge memo for about 18 years is also not explained.