A.KANNAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner is a practising lawyer and in the affidavit filed in support of the present writ petition, among other things, would aver as follows:

(2.) It is further averred that S.L.P.Nos.8980 and 8981 of 2011 were filed by the Secretary, TNPSC, challenging the said Judgment and after admission, it was converted into Civil Appeal Nos.5877-78 of 2014. The Hon'ble Supreme Court of India, vide Judgment, dated 30.06.2014, had dismissed the said appeals. Thereafter, review petitions were filed in I.A.Nos.15 and 16 of 2014 and the review applications came to be allowed, on 15.09.2016 and thereafter, the selectees continued to remain in service.

(3.) The primordial grievance expressed by the petitioner is that while pursuing the matter before the Hon'ble Supreme Court of India, the selectees, in connection with their personal case, stayed at Tamil Nadu House, New Delhi on various occasions from 04.03.2011 to 30.06.2014 and as per the information furnished by the Public Information Officer cum Deputy Resident Commissioner attached to Tamil Nadu House, New Delhi, dated 07.01.2015, the third respondent, who was the then Additional Deputy Superintendent of Police, Erode, stayed in Tamil Nadu House at New Delhi for 10, 10, 12 and 9 days respectively at various intervals and he had illegally claimed salary for all the days with the active collusion of other officials working along with him and defrauded the public money to the tune of lakhs of rupees by manipulating the tour diaries and other records by making false statement that he was on official duty on the said days.