R RAJA SEKARAN Vs. PRINCIPAL SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THE petitioner prays for issuance of a Writ in the nature of certiorari to quash the charge memo issued to the petitioner under Rule 17(b) of the Tamil Nadu Civil Services (Discipline and Appeal) Rules.

(2.) THE petitioner joined the service as Junior Assistant on 31.08.1977 in Transport Department. THE petitioner was promoted as Assistant on 12.07.1985 and was further promoted as Superintendent on 29.08.1997. THE petitioner was thereafter promoted as Motor Vehicle Inspector (Non-technical) on 21.11.2001 and then promoted as Personal Assistant to Regional Transport Officer on 16.11.2004. On 08.03.2011, the petitioner was served with a charge memo which reads as under:

(3.) IN order to fill up the gaps in the statutory rules, the State Government has issued an administrative instruction vide circular No.14353/Per.N/93-1 dated 11.03.1993 stipulating therein as under: