M MANIKANTAPRASAD Vs. GOVT OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner belongs to backward community, and was appointed as Probation Officer, on the recommendation of the Tamil Nadu Public Service Commission on 01.06.1972 in the Tamil Nadu Prison department.

(2.) IN the year 1995, the petitioner was served with charge memo by the Chief Probation Superintendent, on four charges of demand of Rs.350/-(Rupees three hundred and fifty only), Rs.150/-(Rupees one hundred and fifty only) Rs.300/- (Rupees three hundred only) and Rs.2500/- (Rupees two thousand five hundred only) from four persons.

(3.) IT is not disputed that the enquiry officer proceeded in accordance with law, and the petitioner was given full opportunity to defend himself. The enquiry officer in the report exonerated the petitioner of the charges.