G GOVINDAPILLAI Vs. CHAIRMAN & MANAGING DIRECTOR

JUDGEMENT

(1.) THIS Writ Appeal is filed against the judgment of this Court dismissing W.P.(C) No.20970/2006.

(2.) WE heard the appellant who appeared as party -in - person, learned counsel appearing for respondents 1 and 2, the employer, and the Government Pleader appearing for 3rd respondent.

(3.) THE appellant was an employee of respondents 1 and 2. While working as a senior Clerk, he was alleged to have committed the misconduct of abusing the Assistant Advertisement Manager and using vulgar language against him. It was also alleged that when a memo was sought to be served on him for the above alleged misconduct, on 7.11.2000 he is alleged to have again repeated his misconduct and abused the person who was entrusted with the duty to serve such memo. Following this, disciplinary action was initiated against the appellant and memo of charge was also issued.