DISTRICT COLLECTOR, VIRUDHUNAGAR Vs. E. RAJARAM

JUDGEMENT

(1.) This Writ Appeal is directed against the order, dated 31.07.2017 passed in W.P(MD)No.7761 of 2009.

(2.) The said Writ Petition was originally filed by the respondent/writ petitioner for a Writ of Certiorarified Mandamus, to quash the impugned order, dated 30.06.2009 passed by the first appellant/first respondent and consequently, to direct the appellants/respondents to pay the retirement benefits to the respondent.

(3.) The respondent was a noon-meal organizer in Thopalakarai Panchayat Union Middle School, Thopalakarai Village, Tiruchuli Panchayat Union, Virudhunagar District and he was issued with an order of suspension on 13.09.2004 for his unauthorised absence from 07.06.2004. Besides, after the audit, it was found that he had also committed certain irregularities by misappropriating certain sum. For all the above allegations, he was dismissed from service on 30.06.2009.