G.AMRISHRAAM Vs. COMMISSIONER

JUDGEMENT

(1.) Prayer sought for herein is a Writ of Certiorari calling for records pertaining to the impugned order made in Se.Mu.NaDa.Na.Ka.No. 1153/2020/AA1 dated 23.03.2020 passed by the second respondent and quash the same.

(2.) That the petitioner was working as 'Odhuvar' at the third respondent temple and on 27.02.2020, it was alleged that an employee, namely M.Alaghupandi, a Lineman working in the temple, lost his mobile phone and on complaint, it was enquired and since some accusation was made against the petitioner, preliminary enquiry was conducted and it seems that, the petitioner denied such accusation as he was not responsible for stealing the mobile phone of the other employee. However, ultimately it seems that, after seeing the CCTV footage, the petitioner has given a candid admission before the authorities stating that, he has mistakenly taken the mobile phone of the other employee and it has been returned so to the owner of the mobile phone and therefore, a lenient view can be taken without taking disciplinary action against him.

(3.) However, on the basis of said admission dated 29.02.2020 said to have been made by the petitioner, the fit person of the third respondent temple has taken a decision by passing a resolution on 18.03.2020 decided to take disciplinary action against the petitioner and also decided to suspend during the pendency of the disciplinary proceedings.