S. SELVAM Vs. THE DISTRICT MANAGER

JUDGEMENT

(1.) BY consent, the writ petition itself is taken up for final disposal.

(2.) THE petitioner claims that he, while working as Supervisor on contract basis, in Shop No. 9533, has faced a Disciplinary Proceeding, as the surprise inspection done by the jurisdictional District Manager, revealed certain irregularities like mixing of water, etc., and he was placed under suspension on 14.6.2014, and the seized bottles were also sent for chemical examination. The petitioner would state that he was issued with a charge memo on 18.3.2014, granting two days' time to submit his explanation and it was also submitted, and not satisfied with the same, Enquiry Officer was appointed, who held that the charges framed against the petitioner, were proved vide report dated 25.6.2014, and the petitioner was issued with another notice dated 13.8.2014, to appear before the respondent.

(3.) THE learned Counsel appearing for the petitioner, would submit that the charge memo was issued by the District Manager viz. Selvi K.Pushpalatha, and the order of suspension was also passed by her on 14.6.2014, and thereafter, on the same set of charges, the second charge memo was issued by Mr.R.Kothandan, District Manager (In -charge) on 20.6.2014, and after receipt of the enquiry report, the second round enquiry notice was issued by Selvi K.Pushpalatha, District Manager, on 19.2.2015, and she herself passed the impugned order of removal on 8.4.2015, and would further submit that in similar facts and circumstances, this Court vide order dated 5.3.2015, made in W.P. No. 28066 of 2014, has set aside the matter with a direction to the authority to reinstate the concerned petitioner and to conduct a fresh enquiry in accordance with the Regulations, and since the petitioner is similarly placed, same kind of order may be passed.