Y. V. NAGESH Vs. CHAIRMAN AND MD

JUDGEMENT

(1.) The petitioner prays for a Writ of Certiorari calling for the records relating to the Memo No.CGH/HRD/DC/PO-III/F.No.525/06.D.No.15/07 dtd. 10/1/2007 of 2ndrespondent rejecting the representation dtd. 9/8/2006 of the petitioner and the proceedings in Memo No.HRD/DC/PO-III/F.42/02/D.No.2103/04 dtd. 11/11/2004 of 2ndrespondent dismissing the appeal dtd. 29/7/2004 filed by the petitioner and also the proceedings in Memo No.SE/0/RJY/ADM/U3/D.No.300/04 dtd. 15/6/2004 of the 3rdrespondent directing the petitioner from removal of service as LDC/Revenue Cashier and to declare the aforesaid proceedings as illegal, improper, violative of fundamental rights as guaranteed under Articles 14, 16 and 311 of the Constitution of India and contrary to the Service Rules and Regulations and Government Orders dtd. 27/10/1977 and M.S.No.98 dtd. 31/8/2002 and set aside the same and consequently direct the respondents to reinstate the petitioner into service w.e.f. 15/11/2001 with all back wages and consequential benefits and to pass such other orders which the Court deems fit.

(2.) The factual matrix of the case is thus:

(3.) The 3rdrespondent filed counter and opposed the writ petition inter alia contending thus: