A ARUNACHALAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner sought for a prayer to set aside the order passed by the 2nd respondent in Pro.No.20169/A1/97-1, dated 29.09.1997, as confirmed by the 1st respondent in Lr.No.14957/H2/98-4, Commercial Taxes Dept., dated 03.09.1998, whereby the request of the petitioner to include his name in the panel for the year 1997-98, was rejected on the ground that the punishment imposed against the petitioner under 17(a) of the Tamil Nadu Civil Services (Discipline and Appeal) Rules, dated 08.05.1997, was subsisting.

(2.) HEARD the learned counsel appearing on either side and perused the materials available on record.