S BALAN Vs. PRINCIPAL SECRETARY TO GOVERNMENT CO OPERATION FOOD AND CONSUMER PROTECTION DEPARTMENT SECRETARIAT CHENNAI

JUDGEMENT

(1.) AS the common question of law and facts are involved in these writ petitions, these are being disposed of by common order. For the sake of brevity, the facts are taken from W.P.No.23303 of 2011.

(2.) THE petitioner joined as Village Administrative Officer on 12.03.1984 in the Revenue department. The petitioner was allotted to Coimbatore District. The petitioner was later on allotted to Pollachi Division, and on 12.03.1984 joined at Thenkarai Village, Coimbatore Taluk. The petitioner was to retire on 31.03.2012.

(3.) THE petitioner submits that certificate was issued to real owners, who had valid patta in their names and it was after verification of their credentials. The stand of the petitioner is that he did not commit any act detrimental to the interest of the Government, therefore, allegations made in the charge memo are unsustainable.