N. KANDHIMATHINATHAN Vs. COMMISSIONER

JUDGEMENT

(1.) HEARD Mr.G.Prabhu Rajadurai, the learned counsel, appearing on behalf of the appellant and Mr.Aaiyaram K.Selvakumar, the learned Government Advocate, appearing on behalf of the respondent.

(2.) THIS Writ Appeal has been filed against the order of the learned Single Judge, dated 18.04.2013, made in W.P.(MD).No.7285 of 2010.

(3.) IT had been stated that the petitioner had joined as a Junior Assistant in the respondent Corporation and had retired from service, on 31.05.2011, on attaining the age of superannuation. On the eve of his retirement, the petitioner had been placed under suspension and a charge memo had been issued against him. As no final orders had been passed, by the respondent, the petitioner had filed a Writ Petition, before this Court, in W.P.(MD).No.41239 of 2002. This Court had directed the respondent therein to pass final order, within the specified period, by its order, dated 15.11.2002. Pursuant to the order passed by this Court, the respondent had passed an order, dated 10.09.2003, terminating the petitioner from service. Thereafter, the petitioner had preferred an appeal before the Appeal Committee of the respondent Corporation. By an order, passed by this Court, on 21.03.2005, in W.P.(MD).No.2158 of 2005, the Appeal Committee had been directed to dispose of the appeal preferred by the petitioner, within a period of eight weeks. Pursuant to the direction issued by this Court, the Appeal Committee had passed an order, dated 21.06.2004, exonerating the petitioner from the charges framed against him.