- (1.) Heard learned counsel for the parties at length.
(2.) This appeal by special leave is directed against the judgment and order dated 19.01.2007 passed by the High Court of Judicature at Madras in Writ Petition No. 13804 of 2001 whereby the High Court allowed the writ petition filed by the respondent herein and set aside the order of punishment of removal from service imposed on the respondent while holding that the respondent is not entitled to any back wages.
(3.) This appeal relates to a checkered career. The starting point of this litigation is transfer of the respondent from;