R. NAGENDHIRAN Vs. THE DISTRICT MANAGER

JUDGEMENT

(1.) THE petitioner was appointed as Shop Supervisor by the Tamil Nadu State Marketing Corporation Limited (hereinafter referred to as 'the TASMAC), by order dated 29.11.2003. While he was working as Shop Supervisor of Liquor Shop No. 10237 at K.K. Nagar, Trichy, the Vigilance Committee inspected the premises and found that the petitioner was collecting excess amount than the prescribed price for liquor. The respondent, vide his proceedings dated 09.08.2014, relieved the petitioner from service pending enquiry. The said order is challenged in this Writ Petition.

(2.) THE petitioner was appointed as Shop Supervisor, by TASMAC, vide order dated 11.09.2004. He was placed at shop No. 10304 at Annamalai Nagar, (Karur Bye -pass Road), Trichy. While so, the Vigilance Committee inspected the premises and found that the petitioner was collecting excess amount than the prescribed price for liquor. The respondent, vide his proceedings dated 09.08.2014, relieved the petitioner from service pending enquiry. The said order is challenged in this Writ Petition.

(3.) THE petitioner was appointed as Shop Supervisor, by TASMAC, vide order dated 25.11.2003. He was placed at shop No. 10212 at Karumandabam, Trichy. While so, the Vigilance Committee inspected the premises and found that the petitioner was collecting excess amount than the prescribed price for liquor. The respondent, vide his proceedings dated 09.08.2014, relieved the petitioner from service pending enquiry. The said order is challenged in this Writ Petition.