T. MUTHUSAMY Vs. DISTRICT REVENUE OFFICER, NAGAPATTINAM

JUDGEMENT

(1.) The writ petition has been filed challenging the order of the 2 nd respondent dtd. 24/11/2014 and the consequential order passed by the 1 st respondent dtd. 16/4/2015 as well as seeking further consequential relief to reinstate with full back wages.

(2.) The petitioner was employed as Village Administrative Officer, Pannal Village, Vedaranyam Taluk, Nagapattinam District and he was issued a charge memo dtd. 17/4/2013, which contemplated the following four charges. <IMG>JUDGEMENT_216_LAWS(MAD)1_2025_1.jpg</IMG>

(3.) The petitioner offered his explanations and not being satisfied with the reply, an enquiry officer was appointed. After completion of the enquiry, enquiry report was submitted on 30/7/2014 and second show cause notice was issued to the petitioner. Thereafter, the 2nd respondent, by order dtd. 24/11/2014, imposed the punishment of compulsory retirement.