V. RAVEENDRANATHAN Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) This writ petition is filed by the petitioner seeking to quash Ext.P5 order passed by the 2nd Respondent dismissing the petitioner from service and consequential reliefs thereto. Basic facts required for disposal of the writ petition are as follows:

(2.) Petitioner was working as a line man in the office of the 3rd Respondent and while so, 1st Respondent issued memo of charges to the petitioner through proceedings dated 29.03.2007. The same as extracted in the writ petition are as follows:

(3.) On receipt of memo of charges, petitioner has offered his explanation dated 12.04.2007, evident from Ext.P1, in which he has stated the circumstances under which he has sent the leave letter to the office through his wife.