T JEYARAJ Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) O.A. No. 2494 of 2001 was filed before the Tamil Nadu Administrative Tribunal and later it was transferred to this court and renumbered as W.P. No. 5019 of 2007 to call for the records relating to the impugned order of the respondent in G.O. No. 40, Cooperation, Food and Consumer Protection Department, dated 15.2.2001 and to quash the same and to grant all consequential benefits to the applicant. The petitioner filed O.A.No.2494 of 2001, challenging the order, dated 15.2.2001 made in G.O.Ms.No.40, Cooperation Department issued by the respondent State Government.

(2.) By the impugned order, the petitioner was dismissed from service. The O.A. was admitted on 12.4.2001 and notice was ordered to the respondent. The respondent has filed a reply affidavit, dated Nil (April, 2004). In view of the abolition of the Tribunal, the matter stood transferred to this court and renumbered as W.P.No.5019 of 2007.

(3.) It is seen from the records that the petitioner was working as a Deputy Registrar, Cooperative Societies. He was made as a Special Officer in-charge of Kanyakumari District Central Cooperative Bank, Nagercoil on 01.11.1995. From 1.4.1996 to 27.8.1996, he was made as a regular Special Officer. For his conduct during that period, a charge memo, dated 14.8.1996 framed under Rule 17(b) of the Tamil Nadu Civil Services (Disciplinary and Appeal) rules was given to him. There were two charges. The first charge related to appointing five persons directly in violation of Tamil Nadu Cooperative Societies Act and appointing one more person on compassionate ground in violation of the Government's instructions. The second charge was irregularities in purchase of pesticides and gunnies at higher rates and also increased the manure filling rates without calling for tenders and spending Rs.29,700/- for construction of special room for chemist without administrative sanction and built the compound wall spending Rs.18062/- without administrative sanction and also purchased furniture from a private shop without calling for quotations to an extent of Rs.1,09,242/-. The petitioner gave his explanation against the charges and an enquiry was conducted against the petitioner.