AHMED MOHIUDDIN Vs. TRANSPORT COMMISSIONER

JUDGEMENT

(1.) As the same issue is raised in both these writ petitions, they are heard together and are being disposed of by this common order. For the purpose of disposal, the facts as narrated in W.P.No.25132 of 2019 are discussed hereunder.

(2.) The writ petition is filed seeking a writ of Certiorari to call for the records related to and connected with the impugned proceedings dated 16.08.2017 issued by respondent No.1 and Memo dated 30.06.2018 of the 2nd respondent and set aside the same by holding as arbitrary and illegal and violative of Articles 14 and 16 of the Constitution of India and sought consequential direction directing respondents to drop disciplinary proceedings against the petitioner and accord all consequential service and monetary benefits forthwith.

(3.) Heard Sri P.Amarender, counsel for petitioner and G.P. for Services-III appearing for respondents.