A G RAMALINGAM Vs. STATE

JUDGEMENT

(1.) Heard the learned counsels appearing for the parties concerned. This writ appeal has been filed against the order, dated 31.8.2009, passed by the learned single Judge of this Court, in W.P. No. 35660 of 2006 (O.A. No. 3810 of 1998). The petitioner in the writ petition, in W.P. No. 35660 of 2006, is the appellant in the present writ appeal.

(2.) The brief facts of the case are as follows:

(3.) The learned counsel appearing on behalf of the appellant had submitted that a common enquiry had been conducted involving the appellant, the petitioner in the writ petition, and the other two persons, namely, Pachaiappan and Murugan, said to have been involved in the misappropriation of the funds of the panchayat concerned, on 27.8.1997. The enquiry had been adjourned to 11.9.1997. However, the enquiry officer had submitted a report hastily, on 30.8.1997 itself. Based on the said report, the order of removal from service had been passed, by the second respondent, removing the petitioner from service.