A. KRISHNAN Vs. STATE OF TAMILNADU AND ORS.

JUDGEMENT

(1.) THIS Writ Petition has been filed, challenging the impugned order dated 26.02.2015 of the 2nd respondent, in and by which, the order passed by the 3rd respondent, dropping all the charges against the petitioner, has been cancelled by the 2nd respondent. The petitioner also sought a direction to the 2nd respondent to regularize the service of the petitioner from the date of his appointment on 14.07.1997 and grant all the service and monetary benefits.

(2.) MR .S.Kumar, learned Additional Government Pleader takes notice for the respondents and by consent of both sides, the writ petition itself is taken up for final disposal.

(3.) THIS Court, vide order dated 21.01.2008, had set aside the said Government Order, as it was passed in violation of the principles of natural justice and liberty was also given to the respondents therein to take action in accordance with law. Pursuant to the orders of this Court, the petitioner was reinstated into service on 25.06.2008 and thereafter, a memo, containing four charges, has been issued and charges have been framed under Rule 17(b) of the Tamil Nadu Civil Services (Discipline and Appeal) Rules. After due enquiry, a report was submitted and the 3rd respondent herein was directed by the 2nd respondent to pass final orders. In consequence of the same, by order dated 09.07.2012, the 3rd respondent dropped all the charges against the petitioner, taking into consideration the explanation submitted by the petitioner and also the fact that the petitioner was put in around 15 years of service.