A. MURUGESAN Vs. SECRETARY TO GOVT

JUDGEMENT

(1.) With the consent of the learned counsel appearing on either side, the Writ Petition itself is taken up for final disposal.

(2.) In this writ petition, the petitioner has sought for issuance of a Writ of Certiorarified Mandamus, to quash the order passed by the second respondent, dated 16.04.2010, and consequently permit the petitioner to retire from service with effect from 30.09.2005.

(3.) The petitioner was working as a Sub-Registrar of Assurance, who was placed under suspension on the eve of his retirement on the ground that the charges were pending against the petitioner under Rule 17 (b) of the Tamil Nadu Civil Services (Discipline and Appeal) Rules (Rules), for having caused loss to the exchequer, while registering certain documents during his tenure as Sub-Registrar at various places. The petitioner was due to retire on attaining the age of superannuation on 30.09.2005, but was not permitted to retire, as he was placed under suspension on 12.08.2005 and he was retained his services. The charges framed against the petitioner ultimately resulted in an order dated 06.04.2010, by which the petitioner was removed from service. Challenging the same, this writ petition has been filed.