A. LOGANATHAN Vs. THE JOINT DIRECTOR OF HEALTH SERVICES

JUDGEMENT

(1.) THE petitioner prays for issuance of writ in the nature of Certiorari, to quash the impugned order dated 23.08.2011 vide which the service of the petitioner had been ordered to be terminated with effect from 28.03.2011. The impugned order reads as under :

(2.) CR . No. 02/AC/MED/2011/KM dt.29.3.11 of the Inspector of Vigilance and Anti corruption, Kanchipuram.

(3.) THE writ petition is opposed by the learned Government Advocate, by contending that the petitioner has no right to hold the post being temporary employee who is involved in the corruption case, and was caught red handed. The petitioner is facing criminal case in which he was in custody for a period of one month after remand.