K RADHAKRISHNAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE issue lies in a very narrow campus. THE second respondent is the Disciplinary Authority. THE Disciplinary Authority issued a charge memo, dated, 16.04.2001 under Rule 17 (b) of the Tamil Nadu Civil Services (Discipline & Appeal) Rules. THE Enquiry was completed in the year 2002. THE petitioner was in dark and he was not informed about the result of the enquiry.

(2.) WHILE so, the first respondent, the Appellate Authority issued a show cause notice, dated 17.05.2007, stating that the first respondent disagreed with the findings of the Enquiry Officer holding that the petitioner was not guilty of the charges and the petitioner was asked to show cause as to why the first respondent could not come to the conclusion that the charges were established.

(3.) FURTHER, the learned counsel for the petitioner relies on the following passage of the judgment of this Court in V.Arul Kumar Vs. Housing & Urban Development Corp. Ltd. & Anr. reported in 2009 (3) C.L.T.520.