INBASAGARAN K Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) This writ petition is filed questioning the order dated 2-4-1997 passed by the Central Administrative Tribunal, Hyderabad Bench in O.A.No. 1444 of 1996. The validity of the order passed by the Government of Tamil Nadu in G.O.Ms.No. 836, Public Department, dated 26-7-1996 has been challenged. But, the said G.O. was sustained by the Tribunal. Hence, this writ petition.

(2.) The petitioner is an I.A.S. cadre Officer and while working as Secretary, Health and Family Welfare Department of Government of Tamil Nadu, he faced disciplinary action on the following charges:

(3.) After completing the formalities of service of charge-memo calling and receipt of explanation, enquiry was conducted by one Mr. C. Ramachandran and after the perusal of the same, the Government of Tamil Nadu had passed the following order: