K SELVAMARAN Vs. PRINCIPAL SECRETARY

JUDGEMENT

(1.) By consent, both the writ petitions are taken up for final disposal.

(2.) The petitioner in WP No.28402/2015, would state that he while working as the Village Administrative Officer, was visited with a Disciplinary Proceeding in the form of a Charge Memo on 3.6.2003, and has also submitted his explanation on 27.6.2003, and he was also placed under suspension on 18.5.2003, which was put to challenge in O.A.No.914/2004, on the file of the Tamil Nadu Administrative Tribunal, and it was quashed and the official respondents had filed W.P.No.20965/2004 challenging the said order, and the writ petition was disposed of with a further direction directing the official respondents to proceed with the Departmental Enquiry. The petitioner would further state that the Enquiry Officer has concluded the enquiry and submitted his report and the first respondent has also forwarded the same to the petitioner vide his communication dated 25.6.2013, and called for his further explanation and he has also submitted the same on 28.8.2013.

(3.) The petitioner in WP No.28403/2015, would state that he has joined the services of the Agriculture Department as Field Demonstrator on 12.12.1974, and was promoted to the post of Assistant Agricultural Officer and was visited with a Disciplinary Proceeding in the form of a Charge Memo dated 23.3.2004, and was placed under suspension and challenging the same, he filed O.A.No.915/2004 before the Tamil Nadu Administrative Tribunal and the suspension order was quashed and challenging the same, the official respondents filed W.P.No.20964/2004 and it was disposed of with a further direction to the respondents therein to conclude the Departmental Proceedings. He would further state that the Enquiry Officer has submitted his report and the first respondent has also forwarded the same to the petitioner so as to enable him to offer his further explanation and in response to the same, he has submitted his explanation on 21.8.2013.