VENKATESWARAN A S Vs. CHAIRMAN AND MANAGING DIRECTOR

JUDGEMENT

(1.) This Appeal arises out of the Order in W.P. No. 14467/1991 dismissing the writ petition and declining to quash the punishment of dismissal from service imposed on the appellant.

(2.) The brief facts, which led to filing of writ petition, are as follows: Appellant joined Government Pressure Die Casting Unit, Guindy, then under the Control of the Department of Industries and Commerce, Government of Tamil Nadu as a Foreman Trainee on March 10, 1965. He has held various positions in Department of Industries and Commerce and he was promoted as Assistant Director of Industries and Commerce in Salem. During July, 1974, he was deputed to Tamil Nadu Small Industries Development Corporation Limited (SIDCO) and posted as Assistant Development Officer in the Raw Material Division. Within months of his deputation to SIDCO, Government selected him for the assignment of "Management by Objectives" Advisor for SIDCO as well as the Industries Department. For various irregularities noticed in the distribution of raw materials during the period when he worked as Manager, Raw Materials and also for staying away from duty unauthorisedly, 17 charges were framed against the appellant. The appellant was served with a memo dated June 15, 1987 containing as many as 17 charges. On receipt of charge memo, appellant made a request before the Chairman and Managing Director for supply of relevant documents pertaining to the memo dated June 15, 1987 to enable him to answer the charges.

(3.) One Mr. V. Gunalan, General Manager was appointed as Enquiry Officer. The Enquiry Officer asked the appellant to appear for enquiry on January 20, 1988 and again on January 25, 1988. In spite of repeated opportunities, the appellant was insisting for furnishing of certain records and he did not co-operate in the enquiry. The enquiry was fixed on May 9,1988. Insisting for furnishing of documents, the appellant is said to have left the enquiry. Thereafter the Enquiry Officer held enquiry and submitted a report dated June 22, 1988 holding that all charges were proved.