K PANNEERSELVAM Vs. STATE OF TAMILNADU REP BY THE SECRETARY TO GOVERNMENT FOOD AND COOPERATION DEPARTMENT CHENNAI

JUDGEMENT

(1.) THE petitioner has come forward to challenge an order dated 23.3.2011 and after setting aside the same seeks for a direction to get the consequential benefits.

(2.) THE petitioner who was working as a Cashier in the Regional Office, TCMF Ltd., at Thiruthuraipoondi was relieved from duty on 29.2.2008 without prejudice to the investigation by the Director of Vigilance and Anti Corruption. By the impugned order, dated 23.3.2011, he was issued with a charge memo setting out several charges which are to be proved by the list of witnesses found in Annexure-III and also list of documents found in Annexure-IV. THE list of witnesses runs into as many as 77 persons and that the list of documents listed therein are around 52 documents.

(3.) IN this context, it is necessary to refer to a judgment of the division bench of this court in T.K.K.TharmarVs. Registrar, Central Administrative Tribunal, Chennai Bench, Chennai-104 and others reported in 2008 (3) MLJ 877, wherein after reviewing all the previous cases including the subsequent pronouncements of the Supreme Court, it was held in paragraphs 27 and 28 as follows: