P.MARIMUTHU Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) THE petitioner was appointed as a Shop Salesman in the TASMAC Retail Outlet, Shop No.3613, in Erode District, on 26.11.2003. He was paid consolidated pay of Rs.1500.00 per month. He was on leave from 19.01.2005 to 24.01.2005.

(2.) WHILE so, the Shop was inspected by the third respondent on 21.01.2005. During the inspection, the third respondent found that in 7 liquor bottles, adulteration was made by mixing water. Based on the same, a charge memo dated 07.03.2005 was issued to the petitioner and other co-employees

(3.) THE petitioner was asked to appear for an enquiry before the third respondent on 14.03.2005. Accordingly, he appeared before the third respondent. In the enquiry, he reiterated that he was not responsible for the irregularities that was found on 21.01.2005, since he was on leave on that day. However, no witness was examined on the side of the Department. After recording the statement made by the petitioner, he was asked to leave the venue of the enquiry.