D. EKAMBARAM Vs. PRESIDING OFFICER

JUDGEMENT

(1.) The appellant in Writ Appeal No.529 of 2014 is Mr.D.Ekambaram and the appellant in Writ Appeal No.1555 of 2014 is the Director, Indian Institute of Technology, Chennai and they have filed these writ appeals against the order dated 16.4.2013 passed by the learned single Judge in Writ Petition No.9694 of 2002. For convenience, both the appellants will be hereinafter referred to as "the Workman" and "the Management" in this order.

(2.) The Workman, while serving as Security Guard, was issued with a charge memo dated 20.5.91, containing the following charges:-

(3.) We have gone through the various documents referred to by Mr.K.M.Ramesh, learned counsel appearing for the Workman and Mr.R.Parthiban, learned counsel appearing for the Management and also heard their respective submissions.