C.MUTHU Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The brief facts of the case are as follows:- The petitioner herein joined the services of the second respondent Federation in the year 1983 as a Depot Volunteer at Adyar Zone and subsequently promoted as Senior Distribution Assistant. On his recommendation, the respondents had appointed one A.Shanmugam as a whole sale agent for Aavin Milk in the Adyar Zone. Owing to the failure on the part of A.Shanmugam in making the payments to the respondents' Federation, the petitioner was imposed with the liability to make payment of the defaulted amount of A.Shanmugam. In this connection, the petitioner was asked to refrain from coming to duty from 3/4/2001 onwards, till the defaulted amount was compensated by him.

(3.) In this background, a charge memo dtd. 22/2/2002, was issued by the third respondent to the petitioner, alleging that the petitioner had not reported to duty without prior notice or permission from 3/4/2001 onwards, to which, the petitioner had submitted his explanation. Based on the inquiry report, proving the charges against the petitioner, he was dismissed from services on 3/12/2003. Against the dismissal order, he had preferred an appeal on 11/2/2004, which was summarily rejected by the first respondent on 28/5/2005, the copy of which was intimated to him on 31/10/2014. Aggrieved against the punishment, the present Writ Petition has been filed.