A. RENGASWAMI Vs. SENIOR REGIONAL MANAGER

JUDGEMENT

(1.) W.P.(MD)No.14578/2014:

(2.) THE petitioner was appointed as Shop Salesman by the Tamil Nadu State Marketing Corporation Limited (hereinafter referred to as 'the TASMAC), by order dated 26.11.2003. He was placed at Shop No. 4701 at Asaripallam. While conducting vehicle check, the Prohibition and Excise Wing Police found that liquor bottles belonging to the said shop were sold to private hotel. The second respondent, vide his proceedings dated 30.12.2013, relieved the petitioner from service pending enquiry. The said order is challenged in this Writ Petition.

(3.) THE petitioner was appointed as Shop Sales Assistant (Bar Tenderer) by TASMAC, vide order dated 04.02.2004. He was placed at Shop No. 4701 at Asaripallam. While conducting vehicle check, the Prohibition and Excise Wing Police found that liquor bottles belonging to the said shop were sold to private hotel. The second respondent, vide his proceedings dated 30.12.2013, relieved the petitioner from service pending enquiry. The said order is challenged in this Writ Petition.