A BHOOPATHY Vs. DEPUTY INSPECTOR GENERAL OF PRISONS

JUDGEMENT

(1.) THE petitioner joined as Instructor Painting and Sign Board Writing on 23.12.1985. Apart from the regular duties, the petitioner was also orally ordered by the second and third respondents to write banners for the functions organised and presided over by the respondents 2 and 3. The materials for banners were used to be supplied by the Jailor and waste materials used to be thrown away and usable materials used to be stored for future use.

(2.) THE petitioner was issued a Charge Memo under Rule 17(A) of Tamil Nadu Civil Service (Discipline and Appeals) on 31.3.2000 alleging misconduct. The misconduct alleged against the petitioner was of giving wrong information, and on account of non accountable materials i.e., white cloth which was found in the Jail Premises.

(3.) THE petitioner has invoked the writ jurisdiction of this Court to challenge the impugned order, on the ground of jurisdiction of the 1st respondent to take suo-motu action after expiry of six months.