J. SHANTHA LINGAM Vs. COMMISSIONER

JUDGEMENT

(1.) These writ petitions have been filed challenging (i)the order passed by the 1st respondent dtd. 30/8/2005, in which, the charges levelled against the petitioners are proved, (ii) the order passed by the 2nd respondent dtd. 28/7/2010, in which, the petitioners were imposed with the punishment of removal from service and (iii) the order passed by the 3rd respondent dtd. 6/11/2012, in which, the appeals filed by the petitioners were rejected. The petitioners have also prayed to direct the respondents to settle the retirement benefits to them within a reasonable time.

(2.) i) The case of the petitioners is that they entered the service as Village Administrative Officers through selection conducted by Tamil Nadu Public Service Commission and appointed to service in 1984 in Kanchipuram District.

(3.) Heard the learned senior counsel appearing for the petitioners and the learned Additional Advocate General appearing for the respondents.