N VIVEKANANDA Vs. SENIOR REGIONAL MANAGER

JUDGEMENT

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

(2.) The petitioner was working under Tamil Nadu Civil Supplies Corporation. In course of time, he was promoted to the rank of Assistant Manager. Disciplinary proceedings were initiated against the petitioner, wherein twelve charges have been framed. The Enquiry Officer found that five of the charges have been proved. Even though, the petitioner was exonerated in respect of more serious charges, the disciplinary authority observed " ......I concur with the findings of the Enquiry Officer and hold all charges as proved." On the basis of the aforesaid conclusion, the disciplinary authority imposed punishment of reversion for a period of three years. The said order of punishment has been impugned in the present writ petition.

(3.) At the time of entertaining the writ petition, an interim order of stay in respect of order of reversion was passed, as a result of which, the petitioner continued in the post of Assistant Manager. In course of time, he has attained the age of super-annuation and has retired from service. Subsequently, stay petition and vacate stay petition were considered by the learned single judge of this Court and the following order was passed: