S. NAMBIRAJAN Vs. HIGH COURT OF MADRAS

JUDGEMENT

(1.) This writ petition has been preferred by a Judicial Officer of the Subordinate Judiciary of the State of Tamil Nadu in the rank of a District Judge, presently working as Chairman, Permanent Lok Adalat, Dindigul and under suspension. He has assailed the charge memorandum dated 29.6.2020 levelling allegations of serious misconduct while discharging his judicial duties as the Presiding Officer of the First Additional Labour Court, Chennai.

(2.) The brief resume of facts giving rise to this petition is that the petitioner rendered an award dated 28.6.2016 in I.D. No. 276 of 2012 [M. Palanisamy v. The Management, World Vision India, Chennai], where the dismissal of the workman was set aside on the ground that the findings of the Enquiry Officer were unsustainable in law, and since the Management had failed to produce vital records and justify the findings, reinstatement was ordered with only 25% back wages.

(3.) The said award came to be assailed by the Management before this Court in W.P. No. 36694 of 2016 and a learned Single Judge, while entertaining the writ petition, passed an order of interim stay on 24.10.2016 to the following effect: