M RAJAMANICKAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner was appointed as Special Officer of the Karupparayasami Power Looms Weavers Cooperative Society. He served in the Society as Special Officer from 5.1.2009 to 5.2.2011. Thereafter, he was transferred from the post of Special Officer to a Handlooms Officer in the Handlooms and Textiles Department. He reached the age of superannuation on 31.5.2013.

(2.) He was issued with charge memo dated 22.8.2012. He was also issued with another charge memo dated 23.5.2013. The petitioner has filed the Writ Petition No.14837 of 2013 to quash the aforesaid charge memos.

(3.) On the eve of his retirement, two orders dated 30.5.2013 were passed. One is the order placing him under suspension under Rule 17(e)(1) of the Tamil Nadu Civil Services (Discipline and Appeal) Rules and another is the order retaining him in service by invoking Rule 56(1)(c) of the Fundamental Rules.