A.SUBRAMANI Vs. PRINCIPAL SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THIS writ petition is filed praying to issue a Writ of Certiorarified Mandamus, to call for the records pertaining to the order passed by the second respondent in his R.No.50179/VB1/2004 dated 18.11.2009 imposing the punishment of removal from service and the consequential order of the first respondent passed in G.O.(D)No.307, Home (Tr.II-A) Department, dated 30.3.2011 confirming the punishment and quash the same and consequently direct the respondents to reinstate the petitioner back in service with all service and monetary benefits.

(2.) HEARD Mr.Ravi Shanmugam, learned Counsel appearing for the petitioner and Mr.N.Srinivasan, learned Additional Government Pleader appearing for the respondents.

(3.) THE representation dated 10.9.2008 of the petitioner to the second show-cause notice was not considered by the Transport Commissioner and therefore, the earlier order dated 23.10.2008 came to be set aside by order dated 17.12.2008 in W.P.No.27662 of 2008 and this court directed to pass fresh order on considering the petitioner's representation dated 19.9.2008. Thereafter on 18.11.2009 a final order was passed holding that the petitioner indulged in temporary misappropriation in Government money and he was removed from service. The appeal filed to the Government was rejected on 30.3.2011 in G.O.(D)No.307 Home (Tr.II-A) Department confirming the order of the Transport Commissioner and that is under challenge.