K.K.Sasidharan, J. - (1.) This intra court appeal is directed against the order dated 26 June, 2015 in W.P.No.18554 of 2015, whereby and whereunder, the learned Single Judge negatived the plea made by the appellant to quash the Government Order in G.O.(D) No.3, Environment and Forests (EC.2) Department, dated 05 January, 2015 on the ground that action was not taken against her on the basis of the said Government Order and as such, her writ petition was practically not maintainable. Feeling aggrieved, the appellant has come up with this intra court appeal.
(2.) The learned counsel for the appellant contended that the Enquiry Officer without any rhyme or reason and more particularly, without hearing the appellant, made certain observations with regard to her conduct in accepting licence fee belatedly and renewing licence to M/s Apollo Specialty. The learned counsel contended that such an observation would cause prejudice to the appellant and it would amount to "stigma". According to the learned counsel, the question is not as to whether disciplinary action would be taken against the appellant on the basis of observation, but, however, it would affect the conduct of her, as an Officer of the Tamil Nadu Pollution Control Board.
(3.) The learned counsel for the third respondent submitted that no action was taken against the appellant and as such, her writ petition was rightly dismissed.;