S M KHASIM Vs. PRINCIPAL SECRETARY TO GOVERNMENT HOUSING AND URBAN DEVELOPMENT DEPT; MANAGING DIRECTOR TAMIL NADU HOUSING BOARD

JUDGEMENT

(1.) The prayer in the writ petition is to quash the order in G.O.(D)No.131, Housing and Urban Development Department, dated 24.07.2009, passed by the first respondent as well as the order of the second respondent, dated 23.07.2010, directing to cut a sum of Rs.5,000/- per month for a period of five years from the pension of the petitioner, and to direct the respondents to settle the terminal benefits forthwith.

(2.) According to the petitioner, he entered the services of the Tamil Nadu Housing Board as Junior Engineer in the year 1962 and in course of time, he got promotions and in the year 1999, he was promoted to the post of Chief Engineer. On 19.02.1997, a charge memo came to be issued against the petitioner herein for the following delinquencies:

(3.) The petitioner had submitted his detailed explanation to the charge memo stating that though the plots in question have been allotted in favour of a firm, namely, M/s. Al Fathah and Company, in which, his close relatives are partners, the fact remains that he was not part of the Select Committee and the Select Committee after satisfying with the compliance of the norms and price quoted by the applicants, had allotted the plots in question and that there was no financial loss to the Tamil Nadu Housing Board also. The second respondent being not satisfied with the explanation submitted by the petitioner, appointed an Enquiry Officer, who had submitted his report, holding that the six charges framed against the petitioner herein vide charge memo dated 19.02.1997, have been proved vide enquiry report dated 27.04.2006.