R. SIVASAMY Vs. PRINCIPAL SECRETARY TO GOVERNMENT, CHENNAI

JUDGEMENT

(1.) The charge memo dtd. 1/11/2010 issued by the first respondent-Government, is under challenge in the present writ petition.

(2.) The writ petitioner was holding the post of Cooperative Sub Registrar and the impugned charge memo has been issued by the first respondent in proceedings dtd. 1/11/2010.

(3.) The counter-affidavit filed by the respondents reveals that the petitioner has failed to inform about the pendency of another disciplinary case initiated against him under Rule 17(b) of the Tamil Nadu Civil Services (Discipline and Appeal) Rules, by the Joint Registrar of Cooperative Societies, Tiruchirappalli in charge memo dtd. 23/9/2009. Now that the said disciplinary case has been disposed of by the Government in G.O.(D) No.98, Cooperation, Food and Consumer Protection Department, dtd. 9/3/2016. Therefore, the pension and death-cum-retirement gratuity will be disbursed by the second respondent to the petitioner.