PRESIDENT, SADAYANENTHAL VILLAGE PANCHAYAT, RAMANATHAPURAM Vs. BASKARAN

JUDGEMENT

(1.) This Writ Appeal has been directed as against the order of the Writ Court setting aside the order of the appellant dismissing the first respondent from his job and directing the appellant to hold fresh enquiry within prescribed time. Mr. Mahesh Raja, learned Government Advocate took notice for R2 and R3. As the point involved is very narrow, we have decided to dispose of this writ appeal at the admission stage itself.

(2.) The case of the first respondent is that he was working as Over Head Tank Operator in the Panchayat since 20.01.2000. He served as such for about 12 years continuously. However, in order to accommodate some other person, on 09.12.2011, the appellant issued him show cause notice imputing allegations against him. He submitted his representation on 14.12.2011. However, without holding enquiry, with a copy of the resolution dated 15.12.2011 the appellant sent him a letter that he has been terminated from service.

(3.) The respondent challenged the said order in the writ Court. The writ Court set aside the order and directed conducting of enquiry.