A.RAJKUMAR Vs. CHAIRMAN,TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) The Petitioner is before this Court against the Impugned Order dtd. 10/5/2007 passed by the 1st Respondent, whereby, the 'Mercy Petition' dtd. 22/6/2006 preferred by the Petitioner against the Appellate Order dtd. 27/5/2006 of the 2nd Respondent affirming the punishment imposed by the 3rd Respondent vide punishment order dtd. 9/11/2005 was rejected.

(2.) The petitioner was working as an 'Assistant Engineer' at the Respondents Department from 5/4/1991. Thereafter, the Petitioner was promoted to the post of 'Assistant Executive Engineer' vide Order dtd. 27/10/2009. The background of the impugned proceedings is a Charge Memo dtd. 7/7/2003 issued to the Petitioner with the following charges framed against the Petitioner. Relevant portion of the aforesaid Charge Memo dtd. 7/7/2003 reads as under:-

(3.) The Petitioner had replied to the aforesaid Charge Memo dtd. 7/7/2003 which culminated in an Enquiry Report dtd. 13/8/2004 of the Enquiry Officer pursuant to the enquiry proceedings. In the Enquiry Report dtd. 13/8/2004, the Enquiry Officer has come to a conclusion that there was a possibility of the Petitioner having received a sum of Rs.150.00 as illegal gratification from B.Sampathkumar, son of B.Indirani through 'Commercial Assistant' namely R.Chinnaraj. Relevant portion of the Enquiry Report dtd. 13/8/2004 reads as under:-