P. MURALEETHARAN Vs. CHAIRMAN

JUDGEMENT

(1.) This Writ Petition has been filed to quash the impugned order, dtd. 15/3/2017.

(2.) The brief facts of the case are that the petitioner was appointed as a Junior Assistant in the year 1981 in Tamil Nadu Asbestos, a Unit of Tamil Nadu Cements Corporation Limited. Thereafter, the petitioner was selected as Assistant Marketing Officer in the year 1987. Then promoted as Assistant Manager (Marketing) in the year 1994. Then again promoted as Deputy Manager (Marketing) in the year 1998. The petitioner was holding the post of President of Tamil Nadu Cements Marketing Officer's Association, Chennai.

(3.) The respondents have filed a counter stating that the plea of vengeance is denied as false and the same is an imagination. The disciplinary proceedings were initiated against the petitioner for his insubordination, disobedience, negligence in his duties. The petitioner did not achieve the sales of TANCEM cements target for the months of February 2015 and March 2015 that is upto 11/3/2015 and the same is detailed as under: