K.RAJAKUMARAN Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) PETITIONER has sought for a Writ of Certiorarified Mandamus, to quash the charge memorandum in Na.Ka.No.Pa2/12516/03, dated 28.04.2006, issued by the Joint Managing Director, Arasu Rubber Corporation Ltd., Vadasery, Nagercoil, the second respondent herein, as well as another order in Na.Ka.No.Pa2/12516/03, dated 16.06.2010, rejecting the request of the petitioner for legal assistance.

(2.) AS both the Writ Petitions pertain to disciplinary proceedings initiated against the petitioner, they are taken up together and a Common Order is being passed.

(3.) IT is the further case of the petitioner that on receipt of the said charge memorandum, he made a representation dated 16.05.2006 to the Joint Managing Director, Arasu Rubber Corporation Limited, Nagercoil, the second respondent herein, to provide him all the supporting documents mentioned in annexure III of the charge memorandum as well as the statements of witnesses mentioned in annexure IV. In spite of his request, the said documents were not furnished to him.