C SELVAKUMAR THAILAGARAJ Vs. CHAIRMAN

JUDGEMENT

(1.) THE petitioner was employed as Assistant Manager during 1998 in Reddiarpatti Branch in Tirunelveli District. He was on leave from 15.05.1998 to 25.05.1998 while he was transferred by an order dated 15.05.1998 from Reddiarpatti Branch to Edayankulam Branch.

(2.) ON 15.05.1998, the Manager relieved him from Reddiarpatti Branch by making entry in the Attendance Register. After expiry of the medical leave, since he was relieved from the Reddiyarpatti Branch, he joined at the transferred place.

(3.) IN the said circumstances, a charge memo dated 22.09.1998 was issued containing 8 charges. We are concerned with only charge Nos.3 and 7, since other charges were held as not proved.