S SHANMUGAM Vs. PRESIDING OFFICER

JUDGEMENT

(1.) THE employee, who was dismissed from service unceremoniously (as claimed), is the appellant.

(2.) THE facts beyond the pale of controversy:(a) THE appellant/writ petitioner was appointed as Branch Assistant on 15.6.1967 in the office of the second respondent Co-operative Store. THEreafter, he was transferred to Tirupathur Branch as Branch Manager, where he worked till 30.6.1974 and thereafter, transferred to the Head Office at Vellore. (b) THE second respondent felt that during the tenure of the petitioner as Branch Manager, he had committed certain irregularities, including causing deficit in the stock, resulting issue of a charge memo, dated 11.3.1975, for which an explanation dated 27.3.1975 has been submitted. THE explanation offered by the appellant/writ petitioner failed to satisfy the employer/management and the result was his suspension on 21.8.1975. After the suspension, it seems, no domestic enquiry has been conducted, but a charge memo with four charges, has been issued dated 23.2.1976, for which, the petitioner had submitted his explanation dated 1.3.1976.

(3.) HEARD the learned senior counsel for the appellant, Mr.N.G.R.Prasad and the learned counsel for the second respondent, Mr. Gupta.