K R NAGARAJAN Vs. SUPERINTENDENT CENTRAL PRISON

JUDGEMENT

(1.) THE petitioner, who was working as a Grade II Warder at the Central Prison, Puzhal filed O.A.No.8492 of 2000, seeking to set aside the order dated 07.11.2000 passed by the first respondent. By the impugned order, the petitioner was imposed with the penalty of reduction in basic scale of pay for a period of three years with cumulative effect. Though in the impugned order, it was indicated that he was entitled to prefer a statutory appeal, the petitioner moved the Tribunal by waiving the appellate remedy.

(2.) THE Tribunal ordered notice of motion on 23.11.2000. On notice from the Tribunal, the first respondent had filed a reply affidavit dated 06.01.2001. THE second respondent has filed a counter affidavit dated 31.05.2004. THE petitioner also filed an additional typed set containing enquiry report which led to the ultimate imposition of penalty.

(3.) THE charges levelled against the petitioner were: