KRISHNAMOORTHY Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) Heard the learned counsels appearing on behalf of the parties concerned.

(2.) It has been stated that the petitioner had been appointed, as a Typist, on 8.6.1981. Later, he had been promoted, as an Assistant, on 24.12.1997. Thereafter, he had been promoted, as a Revenue Assistant, on 14.11.2002. On 20.8.2004, he had been promoted as the Headquarters Deputy Tahsildar. On 13.6.2008, he was promoted as the Special Tahsildar (Civil Supplies). From 10.2.2011, the petitioner had been working as a Special Tahsildar (Adi Dravida Welfare), in Sankarankovil Taluk, Tirunelveli district. From 21.2.2012, he had been working as a Welfare Tahsildar, at Thenkasi. Once again, the petitioner had been transferred to Sankarankovil Taluk, and he had been carrying on his duties at the said place, from 9.4.2012.

(3.) It has been further stated that the first respondent had issued a Government Order, in G.O.(D) No.145, Industries (E1) Department, dated 18.8.2010, proposing to initiate disciplinary proceedings against the petitioner and 16 other officials of the Revenue and the Mines and Minerals Department, under Rule 9A of the Tamil Nadu Civil Services (Discipline and Appeal) Rules. Thereafter, the first respondent had issued a charge memo against the petitioner, under Rule 17(b) of the Tamil Nadu Civil Services (Discipline and Appeal) Rules, in his proceedings, dated 28.8.2010.