K.RAJENDRAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) This writ appeal is filed against the order dated 14.06.2019 made in W.P.No.16266 of 2019.

(2.) Writ Court declined to quash G.O.(D)No.73, Rural Development and Panchayat Raj (E-2) Department dated 28.03.2019, suspending the appellant from service. Writ Court also declined to quash the order of the Government G.O.(2D) No.49, Rural Development and Panchayat Raj (E-2) Department dated 29.03.2019, by which the appellant was not permitted to retire. Order of the writ Court is impugned on the following grounds.

(3.) When the matter came up for hearing on 16.09.2019, we directed the learned Special Government Pleader to produce the files pertaining to the letter of the Director of Rural Development and Panchayat Raj in letter No. 11458/19/GE 2.3, dated 11.03.2019. Reverting, Mr.P.S.Sivashanmugasundaram, learned Special Government Pleader has produced the file.