K. GOVINDARAJULU Vs. STATE OF TAMILNADU AND ORS.

JUDGEMENT

(1.) THE petitioner has come up with the above writ petition, challenging a penalty of dismissal from service.

(2.) WE have heard Mr.N.G.R. Prasad, learned counsel for the petitioner, Mrs.A.Srijeyanthy, learned Special Government Pleader, appearing for the first respondent and Mr. Haja Mohideen Gisthi, learned Senior Central Government Standing Counsel appearing for the High Court. When the petitioner was functioning as the Principal District Judge, Ramanathapuram, he was placed under suspension on 4.10.2012 in contemplation of an enquiry into grave charges. A charge memo dated 30.7.2013 was issued. The sum and substance of the charges, in brief, are as follows: -

(3.) THEREAFTER , an enquiry followed. In the enquiry, the first charge was held not proved, but the second charge was held proved. After furnishing a copy of the enquiry report and giving him an opportunity of giving a representation against the findings of the Enquiry Officer, the Full Court decided to accept the report and imposed the penalty of dismissal from service. Accordingly, the Government issued G.O. Ms.No. 403 Public Department dated 29.5.2014, imposing upon the petitioner, the penalty of dismissal from service. It is against the said order that the petitioner has come up with the above writ petition.