K ARTHANARI Vs. CHAIRMAN TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the learned counsel for the respondents. By consent of the parties, the writ petition is taken up for final disposal.

(2.) THIS writ petition is directed against the order of the third respondent dated 9.9.2003, as confirmed by the second respondent being the Appellate Authority by order dated 2.6.2004 and ultimately, confirmed in the revision by the first respondent by order dated 7.4.2005, stated to have been served on the petitioner on 23.6.2008.

(3.) A show cause notice was issued for the proposed punishment of compulsory retirement, for which the petitioner has given a reply. Thereafter, the third respondent has passed the final order dated 9.9.2003 imposing a punishment of compulsory retirement. As against the said order of the third respondent, the petitioner has filed an appeal before the second respondent, who, by order dated 2.6.2004, has rejected the appeal by confirming the order of the third respondent. A revision filed against the said order of the Appellate Authority by the petitioner was also rejected by the first respondent by order dated 7.4.2005. It is the case of the petitioner that even the impugned order of the first respondent was served only after a writ petition was filed in W.P.No,9275 of 2008 and thereafter, the present writ petition has been filed challenging the said impugned order.