D. VENKATARAMAN Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The Petitioner has focussed the instant Writ of Certoriari praying for issuance of an order by this Court, in calling for the records of the Third Respondent/Deputy Transport Commissioner, Transport Department, Madurai in connection with the impugned charge memo issued in Memo R.No.729/A2/2010 dated 05.04.2010 and to quash the same.

(2.) According to the Petitioner, he joined the service as a directly recruited Motor Vehicle Inspector, Gr-II on 10.08.1993 through a Selection conducted by Tamil Nadu Public Service Commission. On 10.03.1998, he was upgraded as Gr-I Motor Vehicle Inspector. He was further promoted as Regional Transport Officer based on the direction given by this Court.

(3.) He served as Motor Vehicle Inspector, Gr-I at the Regional Transport Office, Madurai South from 18.03.2001. After 4 1/2 years of service, he was transferred to Regional Transport Office, Ooty by the Third Respondent/Deputy Transport Commissioner, Transport Department, Madurai and relieved on 17.02.2005. He joined the office of Regional Transport Office, Ooty on 18.02.2005.