S. NALANKILLI Vs. COLLECTOR, VELLORE

JUDGEMENT

(1.) THE third respondent was appointed on compassionate ground as Junior Assistant on 27.05.1987. The appointment was made pursuant to the death of his father on 12.08.1986, while in service. A disciplinary proceedings was initiated against the third respondent stating that he suppressed certain materials while securing the compassionate appointment. Ultimately, the first respondent passed an order dated 6.11.2008 dropping all the charages.

(2.) THE petitioner, who was working as Deputy Block Development Officer (Noon Meal Progrrame), at B.D.O. Office, Timiri, Vellore District, has filed this Writ Petition to quash the aforesaid order dated 6.11.2008 of the first respondent and further, sought for a direction to the first respondent to pass fresh orders.

(3.) THE first respondent has filed a counter affidavit refuting the allegation made in the affidavit filed in support of the Writ Petition. In the counter affidavit, it is stated that the matter is between the first respondent and the third respondent, and the petitioner is in no way concerned with the departmental action taken by the first respondent against the third respondent and ultimate dropping of the charges. The first respondent has also sought to justify the order.