G. SENTHIL KUMAR Vs. REGISTRAR GENERAL, HIGH COURT

JUDGEMENT

(1.) The punishment of dismissal from service imposed on the writ petitioner is sought to be quashed in the present writ proceedings.

(2.) The petitioner was initially appointed as Junior Assistant in the year 2001. The Disciplinary proceedings were initiated against him and a Charge Memorandum under Rule 17(b) of the Tamil Nadu Civil Services (Discipline and Appeal) Rules was issued in proceedings dtd. 14/9/2010. <IMG>JUDGEMENT_629_LAWS(MAD)3_2024_1.JPG</IMG>

(3.) Annexure-II to the Charge Memorandum provides statement of allegations and imputation of misconducts. Annexure-III provides list of documents relied on by the Disciplinary Authority. Annexure-IV provides list of witnesses to be examined.