J. ELANGO Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The order of punishment of cut in pension and the recovery of financial loss occurred to the State Exchequer is under challenge in the present writ petition.

(2.) The petitioner was appointed as Forester on 19/1/1978. He was promoted to the post of Ranger during the year 1989-1990 and retired from service without prejudice to the departmental disciplinary proceedings initiated against him on 30/11/2011.

(3.) A charge memo dtd. 7/2/2005 was issued against the writ petitioner with an allegation that, while handing over the charge on 24/4/1998 to the then Ranger Thiru R.Kulasekaran, there was a short fall of 321 pieces plus 1 gunny bag of chips of sandal wood and other allied charges were also framed that the petitioner had failed to hand over the materials regarding O.R.No.4 of 1988 and because of the said lapses, the successor has made an information to the authorities.