P. GANESH PRASAD Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The present writ petition is filed challenging the order of dismissal from service passed by the 3rd respondent herein on 6/2/2007 which was confirmed by the 2nd respondent vide order dtd. 20/5/2007 and also by the first respondent vide order dtd. 14/9/2007.

(2.) The petitioner was appointed in the Department of Revenue Administration as a Junior Assistant, on 22/10/1997 on compassionate grounds. The petitioner had been in service for about 10 years.

(3.) The learned counsel for the petitioner submitted that the petitioner is a Hypertensive patient and was advised to take rest and thus the petitioner was unable to attend the office on various dates reported in the charge sheet as constituting unauthorised absence /leave /staying away from duty. The Charge Memo dtd. 3/6/2006 was issued to the petitioner which contained 4 charges viz.