L.NAGARATHINAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) With the consent of both the parties, this writ petition is taken up for final disposal.

(2.) The petitioner herein was levelled with certain charges, through a charge memo dtd. 29/6/2005, along with another co-delinquent, namely, N.Sampath. The charges pertaining to the petitioner, as well as N.Sampath, are one and the same.

(3.) When the co-delinquent, namely N.Sampath, had challenged the punishment, which was based on the enquiry conducted, pursuant to the charge memo dtd. 29/6/2005, this Court, by its order dtd. 4/9/2017 passed in W.P.No.17527 of 2013, had taken note of the fact that the enquiry was conducted without any evidence being let in and thereby held the enquiry itself to be perverse. In consequence to such a finding, the punishment was set aside and the respondents were directed to reinstate the petitioner into service, together with all back wages. The relevant portion of the order reads as follows:-