P. ELANGOVAN Vs. REGISTRAR-GENERAL, HIGH COURT, CHENNAI

JUDGEMENT

(1.) The punishment of dismissal from service imposed on the petitioner and the consequential Appellate Order rejecting the appeal, are under challenge in the present writ petition.

(2.) The petitioner was working as Junior Assistant. He was placed under suspension on initiation of departmental disciplinary proceedings. A charge memo was issued under Rule 17(b) of the Tamil Nadu Civil Services (Discipline and Appeal) Rules, in proceedings dtd. 1/12/2016. The petitioner submitted his explanations denying the charges. Not satisfied with the explanations, the Disciplinary Authority appointed an Enquiry Officer, who in turn conducted enquiry and submitted his Final Report holding that the charges against the petitioner are held proved. The Report of the Enquiry Officer was accepted by the Disciplinary Auhority and second show cause notice was issued by enclosing copy of the enquiry report seeking further objections from the delinquent Officer on the findings of the Enquiry Officer. The petitioner submitted his defence statement.

(3.) Considering the materials available on record, the Disciplinary Authority imposed penalty of dismissal from service The petitioner preferred an appeal before the first respondent, which was rejected in April 2018. Thus the present writ petition came to be instituted.