J BASIL FRANCIS Vs. DISTRICT REGISTRAR ADMINISTRATION

JUDGEMENT

(1.) THE petitioner studied upto 9th standard in Besant Moression and Sarojini Matriculation School at No.7, Daniel Street, Madras - 600 017. He registered his name in the Employment Exchange. His name was sponsored by the Employment Exchange along with about 200 candidates for employment in Secretariat as Office Assistant during the year 1975. Subsequently, he was appointed as Office Assistant in the Health Department in the Secretariat in the year 1975. In 1978, his services were ousted.

(2.) THE Government of Tamil Nadu issued a direction to the Collectorate, Chennai to register the names of the ousted persons and to allot those persons in various departments thereafter. Accordingly, the petitioner was allotted to the Registration Department as Office Assistant in April 1980. He joined as Office Assistant in the Office of the District Registrar, Chennai North on 15.04.1980, pursuant to the order dated 14.04.1980 issued under Rule 10(a)(i) of the Tamil Nadu State and Subordinate Service Rules.

(3.) BASED on the aforesaid letter, a charge memo dated 30.12.1994 was issued to the petitioner under Rule 17(b) of the Tamil Nadu Civil Services (Discipline and Appeal) Rules. In the charge memo, three charges were made against the petitioner and the same are as follows: