DIRECTOR OF TOWN PANCHAYATS KURALAGAM Vs. R RAVI

JUDGEMENT

(1.) THIS writ appeal at the instance of the Government challenges the order dated 26.11.2009 passed by the learned single Judge in Writ Petition No.16210 of 2008, whereby and whereunder the order passed by the disciplinary authority as confirmed by the appellate authority was quashed.

(2.) WHILE the respondent was functioning as Executive Officer Grade-I at Veerakeralam Town Panchayat in the District of Coimbatore, he was issued with a charge memo on 10.4.2007 framing six charges which read as under :-

(3.) IN the counter affidavit filed by the disciplinary authority, viz. the District Collector before the learned single Judge, it was admitted that none of the witnesses were examined. According to the disciplinary authority, the charges were framed on the basis of records and as such, there was no necessity to examine witnesses. Accordingly, the disciplinary authority justified the imposition of punishment on the respondent.