S SYED JAFFER Vs. CONSERVATOR OF FORESTS

JUDGEMENT

(1.) The Original Application in O.A.No.8418 of 1998 before the Tamil Nadu Administrative Tribunal is the present writ petition.

(2.) The petitioner worked as a Forester in Sengam Section of Social Forestry Range of Tiruvannamalai Division between 13.09.1993 and 25.05.1995. While so, the second respondent issued a charge memo dated 14.08.1995 under Rule 17(b) of the Tamil Nadu Civil Services (Discipline and Appeal) Rules (hereinafter referred to as "the Rules") alleging that the petitioner was negligent in not preventing the illicit felling of trees while he served in Sengam Section.

(3.) The petitioner denied the allegations. An Enquiry was held. Based on the enquiry, the second respondent passed a punishment order dated 09.07.1996 imposing the punishment of recovery of Rs.12,000/-.