DISTRICT COLLECTOR Vs. A. VINAYAGAMOORTHY

JUDGEMENT

(1.) Instant writ appeal is directed against the order, dated 22/3/2019, passed in W.P.No.10249 of 2014.

(2.) Facts in brief are as under:-

(3.) Being aggrieved, respondent has filed W.P.No.10249 of 2014. Vide, order, dated 22/3/2019. During the hearing, the writ petitioner filed an affidavit that he shall not repeat the same mistake and will never campaign for anybody else. The learned Single Judge, on the basis of punishments imposed on similar charges framed against other persons, reinstated the respondent in service, without backwages. Relevant portion of the order reads thus:-