R EGAMPARAM Vs. DEPUTY CHAIRMAN CHENNAI

JUDGEMENT

(1.) Heard the petitioner/party-in-person and the learned counsel for the respondents 1 and 2. The writ petitioner-Mr. R. Ekambaram appearing party-in-person originally filed W.P. No. 19591 of 2007 challenging the correctness of the suspension order dated 3.11.2006 placing him under suspension with immediate effect until further orders under relevant provision of Para 7(1)(b) Part IV of Madras Port Trust employees' (Classification, Control and Appeal) Regulations, 1988. During the pendency of the Writ Petition, the disciplinary authority, on completion of the enquiry on the charges found in the charge sheet dated 15.12.2006, accepting the report of the enquiry officer, disagreeing with his reply dated 12.10.2007, finding him guilty of charges, issued an order of punishment of compulsory retirement from the Trust service as per Regulation 8(b)(vii) of the Madras Port Trust Employees CCA Regulation 1988 with immediate effect. In the said order the petitioner was also informed to prefer an appeal to the Deputy Chairman, Appellate Authority, against that order within a period of two months from the date of receipt of the said order.

(2.) With this observation, W.P. No. 19591 of 2007 stands dismissed. No costs. Consequently, connected pending M.P. Nos. 1 of 2007, 2 of 2007, 2 of 2008, 3 of 2012, 4 of 2012 and 1 of 2013 are dismissed.