K.KATHIRESAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This Writ Petition has been filed to quash the impugned order dtd. 4/2/2016 issued by the first respondent confirming the order passed by the second respondent dtd. 3/9/2014.

(2.) The brief facts of the case are that the petitioner joined service in the respondent Department on 18/9/1991 and now, he is working as Executive Officer of Arulmighu Subramaniasamy Thirukoil, Kumaravayalur, Trichy District. The petitioner joined service in the third respondent Temple on 27/7/2011 as Foreign Service Superintendent and was working there till 8/9/2013. During that tenure, the petitioner was posted as Tonsure Sec. Superintendent. Tonsured Human Hairs were collected and were put into steel Hundials. Later, the Tonsured hairs were taken to godown and stocks were maintained at the godown. After the petitioner assumed charge, he found that Tonsured Human Hairs, which were in the steel Hundials and then, at godown where they are stored, are without any safety and it requires double locking system. Hence, the petitioner made a request in this regard to the third respondent and in proceedings dtd. 1/4/2013, the double lock system was introduced for steel Hundials alone and not for godown.

(3.) The contention of the petitioner is that the godown keys were never handed over to the petitioner after he assumed the office and the keys were with the third respondent. The petitioner contended that even after he assumed the office, he doubted the works of the employees who gathered the tonsured human hair. On account of continuous and cautious supervision, the shortage in tonsured human hair were identified and they have been redeemed back to the temple, at the instance of the petitioner.