V. RANGASAMY Vs. DISTRICT COLLECTOR, VILLUPURAM DISTRICT

JUDGEMENT

(1.) THE present writ petition is filed challenging the order of the second respondent dated 27.02.2003, whereby, the petitioner's service was terminated.

(2.) THE petitioner was appointed as Pump Operator in the second respondent Panchayat and he served for more than 23 years. According to the petitioner, the second respondent issued a show cause notice alleging certain lapses. It is his case that he had submitted his explanation immediately. However, another notice was issued by the second respondent on 04.02.2002, to which also he submitted his explanation. When that being the position, the present impugned order was passed by the second respondent terminating the service of the petitioner.

(3.) HEARD the learned counsel appearing on either side.