A RAJENDRAN Vs. REGISTRAR OF HIGH COURT

JUDGEMENT

(1.) HEARD the learned counsel appearing for the parties.

(2.) THE petitioner has filed this Writ Petition challenging the order passed by the second respondent in Proceedings D. E. No. 1 of 1994 as confirmed by the Appellate Authority imposing punishment of compulsory retirement.

(3.) THE facts giving raise to the present Writ Petition are as follows: the petitioner entered service as Bailiff and, subsequently, he was promoted as Senior Bailiff. While he was so working, a departmental enquiry was initiated against him on the following three charges: