M.VENKATESAN Vs. SUPERINTENDING ENGINEER

JUDGEMENT

(1.) The matter is taken up through web hearing.

(2.) The writ petition is filed seeking the following prayer: "

(3.) The petitioner was working as Revenue Supervisor under the respondents. A criminal case was registered against him and he was also placed under suspension in 2018. The allegation against the petitioner was that he had misappropriated a huge amount of the respondent Board. An enquiry proceeding was initiated against him on the allegation of repeated misappropriation of several lakhs of rupees belonging to the respondent Board and on completion of the enquiry, the findings of the Enquiry Officer was also submitted.