M SUNDARAM Vs. DISTRICT COLLECTOR DHARMAPURI DISTRICT

JUDGEMENT

(1.) The petitioner entered service as Panchayat Assistant in Krishnagiri Panchayat Union, Dharmapuri District, on 05.07.1977. Initially he was appointed as Part Time Panchayat Clerk at Dhandukanalli Village Panchayat, Dharmapuri District. His services were regularised by the respondent District Collector as Panchayat Assistant with effect from 01.01.1991.

(2.) While so, the respondent placed the petitioner under suspension by an order dated 29.01.2000 stating that an enquiry was contemplated against the petitioner as he committed grave irregularities. Thereafter, the respondent passed the impugned order dated 12.04.2000 terminating the petitioner from service without holding any enquiry.

(3.) The petitioner filed Original Application in O.A.No.3116 of 2006 before the Tamil Nadu Administrative Tribunal seeking to quash the aforesaid order dated 12.04.2000 of the respondent.