R THIRUMURUGAN Vs. SENIOR REGIONAL MANAGER

JUDGEMENT

(1.) THE petitioner was appointed as Salesman on a consolidated wage of Rs.2000/- p.m by order dated 18.12.2004 of the District Manager-I, Coimbatore Region. He was appointed in Shop No.1635 at Periyanaickenpalayam, Coimbatore.

(2.) THE petitioner was placed under suspension by order dated 10.8.2007 on the ground that there was a shortage of Rs.5,529/- in Shop No.1708 in which he was employed.

(3.) THE petitioner gave explanation dated 15.9.2010 and submitted that he paid the amount of Rs.5,529/- and was without employment for more than 2 years and he requested to reinstate him in service.