V PARVATHI Vs. COMMISSIONER OF TOWN PANHCAYATS

JUDGEMENT

(1.) IN all these writ petitions, facts, questions and all other issues are common. Therefore, the same are disposed of by a common order.

(2.) THE petitioners question the orders passed by the first respondent, namely, the Commissioner of Town Panchayat dated 24.9.2008 and the consequential proceedings of the Executive Officer, Mettupalayam Town Panchayat, Trichy, the 4th respondent here in dated 14.10.2008, terminating the services of the petitioners, seeking to quash all the orders in these writ petitions.

(3.) THE fourth respondent, who passed the ultimate order of dismissal filed counter and the similar contention as stated by the second respondent is also made therein. Among other things, it is inter alia contended by the 4th respondent that the petitioners were appointed as Sanitary Workers in Mettupalayam Town Panchayat through Employment Exchange. One Mr. M.K. Rajendran sent a representation on 13.6.2008 that the petitioners were appointed illegally and without following the rules. An enquiry was ordered to be held by the Personal Assistant (Accounts) regarding appointment of the petitioners. THE enquiry revealed that the then Executive Officers N.Murugesan and P.Muthukumarasamy have committed serious irregularities and appointed the petitioners without following the guidelines prescribed such as educational qualification, age, experience and physical fitness. Hence, the second respondent issued a charge memo under Section 17(b) of Tamil Nadu Civil Services (Discipline and Appeal) Rules on the said officers. Further, the first respondent issued suitable directions to the second respondent to cancel the appointments granted to the petitioners. Ultimately, the fourth respondent by his proceedings in R.C. No. 21 of 2007 dated 14.10.2008 passed the orders of dismissal from service against the said 11 Sanitary Workers. All other statements made by the respondent Nos.6 and 8 are as common as that of the second respondent in the counter.