K. PARAMASIVAM Vs. PRINCIPAL DISTRICT JUDGE

JUDGEMENT

(1.) These writ petitions have been filed by three retired employees of the District Court, Namakkal, challenging the charge memos issued to them and disciplinary proceedings initiated in respect of allegations of neglect in duty and otherwise causing financial loss.

(2.) The charges are practically common against all the three employees. The substance thereof is that one Mr.N. Ganesan, Typist had been suspended on account of involvement in a criminal case and a show-cause notice was also issued to him. He had filed a writ petition before this Court against the show-cause notice, being W.P.No.27427 of 2009, where, an Interim Order had been passed in his favour that came to be vacated on 14.08.2014 which was communicated to the office of the Principal District Court, Namakkal on 21.08.2014. The writ petition was finally disposed of on 22.09.2014 and a copy of the order of the disposal of the writ petition was received by the office aforesaid on 27.10.2014.

(3.) On 01.12.2014, the said Typist Mr.N.Ganesan is stated to have moved a representation, but, it is at this stage, that the foundation of charge has been laid against three employees, narrating that no steps were taken during their spells when they were in-charge in the office to bring the said fact to the notice of the Principal District Judge.