GOMATHI Vs. COMMISSIONER TRIBUNAL FOR DISCIPLINARY PROCEEDINGS

JUDGEMENT

(1.) THE petitioner joined as Junior Assistant on 23.04.1980, and was promoted as Assistant in the year 1994. The petitioner was promoted, as Deputy Tahsildar in the year 2003, and Tahsildar in 2007.

(2.) THE petitioner was posted as Special Tahsildar (SSS) Social Security Scheme, Usilampatti Taluk Office, Usilampatti, when a complaint was filed against Mr. Panchavarnam, an Office Assistant by Mr. Rajapandi, alleging a demand of bribe of Rs.1,300.00 (Rupees One Thousand and Three Hundred only), for processing the application filed by him. The trap was laid, but it was not successful. The criminal case registered against Mr. Panchavarnam was also dropped.

(3.) IT is the case of the petitioner, that though the Charge Memo was issued on 17.05.2011, even after expiry of more than one year, there has been no progress in the case, though the allegations against the petitioner are of lack of supervision of Thiru. Panchavarnam, who stands acquitted of the charge based on the complaint by Thiru.Rajapandi.