K SUBRAMANIAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner has filed this writ petition challenging the charge memo dated 29.08.2009 and consequently prayed for a direction to the respondents to permit him to retire from service with all terminal and attendant benefits including back-wages due to the petitioner with corresponding interest.

(2.) HEARD Mr.S.Silambannan, learned counsel appearing for the petitioner and Mr.S.Gopinathan, learned Additional Government Pleader for the Respondents.

(3.) THE petitioner sent his explanation for the charge-memo and faced the enquiry. After due enquiry, the enquiry officer concluded that the charges against the petitioner were not proved. Following the same, the 1st Respondent vide his Order in G.O.Ms.No.217 dated 16.06.2006, exonerated the petitioner from all the charges.