N BALA SUBRAMANIAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE present Writ petition has been filed for issue of a writ of mandamus directing the respondent to pass orders on the show cause letter dated 30-6-1988 before 15-2-1989.

(2.) THE Office returned the papers requesting the learned counsel for the petitioner herein to present the same before the State administrative Tribunal, as the subject matter of the writ petition comes under its jurisdiction. Since the learned counsel represented the papers stating that under section. 15 of the Central Administrative Tribu - nals Act, 1985, the State Tribunal will have jurisdiction only in respect of service matters and since the prayer in this writ petition is to direct the Government to complete the inquiry before 15-2-1989, only a writ petition would lie and that therefore, the said administrative Tribunals Act is not a bar. THErefore, the matter was posted before Court for deciding the question of maintainability.

(3.) BEFORE concluding, I must place on record the valuable assistance rendered by Shri K. B. Srini-vasa Raghavan , Mr. M. I. Balasundaram in disposing of this matter.