T. V. PALLANEE Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The Writ Petition has been filed, challenging the order of the 1st respondent dated 24.06.2005 made in G.O.(D) No.256, Municipal Administration and Water Supply (ME II) Department, in and by which, a punishment of cut-in pension of Rs.200/- per month for a period of 12 months was imposed.

(2.) It was the case of the petitioner that he, while working as Municipal Commissioner, Tambaram Municipality, was served with a charge memo under Rule 17(b) of the Tamil Nadu Civil Services (D&A) Rules, levelling five charges, out of which, one charge was that he had executed various works to the tune of Rs.83,920/- without calling for any tenders. The petitioner submitted his explanation for the charges and the Enquiry Officer in his report dated 24.02.1998, held that the charges were not proved against the petitioner, but the 1st respondent chose to defer the findings of the Enquiry Officer on 09.09.1998 insofar Charges 1, 2 and 3are concerned without assigning any reasons for such disagreement.

(3.) The respondents have filed a counter affidavit, inter alia stating as follows: