S.DHANASEKARAN Vs. PRINCIPAL SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THE petitioner is aggrieved against the order of the first respondent made in GO(ID)No.141, Revenue Department, dated 25.03.2010, whereby a recovery of a sum of Rs.2,000/- per month, was ordered from the pension payable to the petitioner, permanently.

(2.) THE case of the petitioner is that he was serving as Deputy Inspector of Survey in the Taluk Office, Tiruvadanai. He was allowed to retire on 30.06.2007 on attaining the age of superannuation without detrimental to the charges pending against him under Rule 17-b of the Tamil Nadu Civil Service (Discipline and Appeal) Rules. A charge was framed against the petitioner on 04.04.2006 by the Assistant Director of Survey and Settlement, Sivagangai, with reference to certain entries made in the revenue records in respect of T.S.No.171/1 of Karaikudi town. According to the petitioner, those entries were made by the petitioner only in pursuant to the earlier proceedings issued by the Assistant Settlement Officer, Madurai, dated 28.08.1995 and therefore, the petitioner cannot be found fault with. Pursuant to the enquiry conducted, a report was filed by the Enquiry Officer, wherein all the charges levelled against the petitioner were found to be proved. Thereafter, the petitioner was called upon to submit his explanation. After the explanation submitted by the petitioner, the present impugned order came to be passed by the first respondent.

(3.) IT is the case of the respondents that as the charges levelled against the petitioner were proved, the first respondent, the competent authority passed the final order.