E.GNANAPRAKASAM Vs. DIRECTOR OF MUNICIPAL ADMINISTRATION

JUDGEMENT

(1.) THE petitioner was working as Junior Engineer in Kumarapalayam Municipality. While he was working as Junior Engineer in Salem City Corporation, he is said to have committed certain irregularities. For those irregularities, a charge memorandum dated 28.06.2010 was issued to the petitioner by the 1st respondent under Rule 8(2) of The Tamil Nadu Municipal Service [Discipline and Appeal] Rules, 1970.

(2.) THEREAFTER , the 1st respondent issued an order dated 29.06.2010 permitting the petitioner to retire from service on 30.06.2010, when he reached the age of superannuation.

(3.) THERE has been no counter affidavit filed by the respondents.