M.RAVINDRAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) Challenging the Government Order in G.O.(2D) No.123, dated 26.12.2012 issued by the 1st Respondent, in affirming R.O.C.No.20 of 2008/A2, dated 17.09.2008 issued by the 2nd Respondent and that of the 3rd Respondent in proceedings Nil, dated 09.05.2008, the Petitioner has come up with the present Writ Petition.

(2.) According to the Petitioner, he had been working in the Fair Price shop under the control of the 3 rd Respondent herein since 1990 and that, he never faced any complaint either from his employer or from the public. While so, in June 2007, charges were framed against the Petitioner that, he had committed serious irregularities in the sale of PDS goods. To the notice issued to him, the Petitioner submitted his explanation dated 21.11.2007. However, the Petitioner was placed under suspension from 03.01.2008. Insofar as Edakrishnapuram Fair Price shop is concerned, charges were framed on 18.01.2008 and a reply was given by the Petitioner on 30.01.2008.

(3.) It is the contention of the Petitioner that the enquiry was conducted in a haphazard manner, without even furnishing records to him and that, no document was marked to prove the charges. Based on the Report of the Enquiry Officer, a Show Cause Notice was issued to the Petitioner on 21.04.2008 by the 3rd Respondent. In spite of the Petitioner's reply, the 3rd Respondent, without giving him an opportunity of hearing, terminated him from service. Aggrieved by the order of termination, the Petitioner preferred an Appeal before the Joint Sub Registrar, Vellore and the same stood rejected on 17.09.2008. Challenging the same, the Petitioner filed a Review before the 1st Respondent, which was rejected by the reviewing authority vide G.O.(2D) No.123, dated 26.12.2012, aggrieved by which, the Petitioner has come up with the present Writ Petition.