ALFRED PONNUDASAN Vs. THE STATE OF TAMIL NADU

JUDGEMENT

(1.) Vide G.O. Ms. No. 253, Animal Husbandry and Fisheries (AH.1) Department, dated 22.06.1989, petitioner, Veterinary Assistant Surgeon, has been imposed with a penalty of dismissal from service. On corruption allegations, there was an enquiry before the Commissioner for Disciplinary Proceedings, Madras, vide charge memo dated 15.3.1978. Contending inter alia that the findings recorded against him, by the Tribunal, which the Government has taken note for imposing the punishment of dismissal, as not proved and that there were procedural errors, an Original Application No. 1204 of 1989 has been filed under Section 19 of the Tamil Nadu Administrative Tribunal Act, 1985, before the Tamil Nadu Administrative Tribunal, Madras.

(2.) Considering the rival submissions, the Tribunal vide order dated 04.12.1996, at paragraph Nos. 7 to 10 has ordered as follows:

(3.) Reasons assigned by the learned Counsel for the petitioner is that others who were involved in similar charges were taken back to duty. The petitioner was also unwell and hence, could not move this Court in time.