DISTRICT REVENUE OFFICER ERODE DISTRICT Vs. R PALANISAMY

JUDGEMENT

(1.) AGGRIEVED by the order of the Tamil Nadu Administrative tribunal dated 24-7-2003 made in O. A. No. 3211 of 1995, directing the Department to proceed against the applicant in accordance with the decision in Criminal court, the District Revenue Officer, Erode has filed the above Writ Petition.

(2.) A criminal case as well as disciplinary proceedings were initiated against the first respondent herein, namely, R. Palanisamy, an assistant of Erode District Revenue Unit for irregularities of misappropriating government money to the tune of Rs. 96,206. 41. The criminal case instituted in the Judicial Magistrate's Court, Perundurai in C. C. No. 110/90 ended in acquittal of the individual from the criminal charges levelled against him on 13-7-99. The departmental disciplinary proceedings was initially stayed by the Tamil nadu Administrative Tribunal by an interim order in O. A. No. 3211/95 dated 4-7-95 and the Tribunal finally heard the case and issued direction in its order dated 24-7-2003 to take action in consonance with the judgment of the criminal case. Being aggrieved of the said direction, the District Revenue Officer has filed the present writ petition.