C S SRINIVASAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner prays for the issue of a Writ of Certiorari to call for the records relating to G.O.(D) No.635 dated 16.12.1997 of the first respondent and the consequent order in G.O.Ms.No.55 dated 22.2.2002 and to quash the same.

(2.) The petitioner claims that he joined the services of the second respondent in the year 1959 and he was promoted as Assistant Executive Engineer in 1979. During 1984, a show cause notice was issued by the then Commissioner of Corporation of Madras dated 8.2.1984. The petitioner gave a reply on 30.4.1984, however, no further action was taken. After a lapse of more than two years, another show cause notice for the same four charges were issued on 23.5.1986. The petitioner requested time for submission of his reply and as the same was rejected, he filed W.P.No.9778 of 1986. The said writ petition was disposed of with a direction to the petitioner to submit his reply by 17.2.1994. Subsequently, according to the petitioner, after a lapse of more than 2-1/2 years, he was dismissed from service holding that he was deemed to have retired on superannuation by order dated 16.12.1997.

(3.) The following are the charges framed against the petitioner: