R.M. RAMAMOORTHY Vs. SENIOR REGIONAL MANAGER

JUDGEMENT

(1.) THE petitioner prays for the issuance of a writ in the nature of certiorari, to quash the disciplinary proceedings as well as the order of penalty being illegal, null and void with a consequential relief of directions to the respondents to pay interest for the delayed disbursal of the terminal benefits.

(2.) THE petitioner was working as Shift Engineer in M.R.M. TNCSC Ltd., Kallaskuruchi, South Arcot Region since 1984. On 19th January 1988, the petitioner was suspended from service. The suspension order was subsequently revoked and the petitioner was reinstated on 25/12/1988.

(3.) THE learned counsel for the petitioner vehemently contends, that the disciplinary proceedings and the consequential order of punishment cannot be sustained in law, as it is not only illegal but without jurisdiction.