D. RAJASEKAR Vs. THE DIRECTOR GENERAL COAST GUARD HEADQUARTERS NATIONAL STADIUM AND THE DY. DIRECTOR GENERAL COAST GUARD HEADQUARTERS NATIONAL STADIUM

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) Though the writ petition was listed for considering the petition filed by the Respondent for vacating the stay order, in view of the fact that for considering the question of stay or vacating the stay, the entire writ petition is required to be heard, by the consent of counsel on either side, the main Writ Petition itself is taken up for final disposal.

(3.) The writ Petitioner is employed under the Respondent. He had filed W.P. No. 1170 and 1470 of 1992 against the orders dated 1st April 1991, passed by the Collector, cancelling the caste certificate issued in favour of the Petitioner. Subsequently, a show cause notice dated 7th February, 2001 has been issued to the Petitioner. The averment in the show cause notice is contained in para 5 and 6 of the said notice is as follows: