ANANTH Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The challenge in this Writ Petition is to the order dated 14.07.2011 of the third respondent, in and by which, the petitioner was discharged from service.

(2.) The brief facts leading to the filing of the Writ Petition are as follows:

(3.) The learned counsel for the petitioner would submit that the impugned order was passed on the ground that the disciplinary enquiry as well as the criminal proceedings were not completed. But, in fact, the disciplinary enquiry was completed as early as on 28.05.2011, i.e., before the order of termination of probation dated 06.06.2011, which was served on the petitioner only on 09.09.2011 and the same was also ended in favour of the petitioner. The said act of the third respondent shows that the impugned order was passed without going into the facts and without application of mind.