P.THIAGARAJAN Vs. REGISTRAR GENERAL HIGH COURT, MADRAS

JUDGEMENT

(1.) The prayer sought for in this writ petition is for a writ of certiorari, calling for the records of the first respondent pertaining to the order of the Appellate Authority in his Official Memorandum in Roc.No.47/2014-Con-Estt-II, dated 01.07.2019, confirming the orders of the Disciplinary Authority in his proceedings in Official Memorandum in Roc.No.47/2014-Con-Estt-II, dated 10.09.2018 and quash the same.

(2.) The necessary facts which are required to be noticed for the disposal of this writ petition are as follows :

(3.) We have heard Mr.AR.L.Sundaresan, learned Senior counsel appearing for the writ petitioner who would submit that, there were two staff including the writ petitioner, against whom charges were framed, enquiry was conducted and the Enquiry Officer, i.e., the second respondent has erroneously found that, the second delinquent was not responsible for the said alleged missing papers and therefore he found that, the charges framed against the first delinquent, i.e., the petitioner alone is proved. This report of the Enquiry Officer, according to the learned Senior counsel, is not in consonance with the established procedure of conducting an enquiry in disciplinary matters.