N.P. KRISHNAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE writ petition has been filed for a Writ of Certiorarified Mandamus to call for the records in pursuance of the impugned orders passed by the third respondent in Na.Ka.No.17484/99/C1, dated 30.03.2001 and the consequential appellate order passed by the second respondent in Na.Ka.No.39579/2001/H2, dated 04.05.2006 and the Revision Order passed by the first respondent in Government Order [Ten Years] No.51 Municipal Administration and Water Supply [Na.Pa.1] Department, dated 09.02.2007 and quash these orders and consequently direct the third respondent to reinstate the petitioner in service with all attendant and monetary benefits.

(2.) THE brief facts of the case of the petitioner, are follows:

(3.) PER contra, the Counsel for the respondents contended that there is no perversity in the orders passed by the respondents. The punishment of termination from service was awarded only after considering the documentary evidence that the funds from the account of Raghavan to the tune of Rs 49,500/ - had ultimately been transferred to the account of the petitioner. The Counsel further contended that the petitioner and others misappropriated public funds by forging the signature of the 3rd respondent in cheques and letters and therefore the conduct of the petitioner deserves no indulgence and sought the dismissal of the writ petition.