S GANDHI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE prayer in this writ petition is to quash the order dated 21. 04. 2000 passed by the second respondent.

(2.) THE brief facts necessary for the disposal of this writ petition is that the petitioner was issued a charge memo on 21. 04. 2000 for the alleged lapses said to have been taken place in the year 1996. In the year 1996, when the petitioner was working as Special Tahsildar (Adi Dravidar welfare) at Kangeyam, the said charge memo was issued alleging four charges, namely,

(3.) THE learned counsel for the petitioner submitted that an enquiry was conducted for the said charges and the Enquiry Officer found that none of the charges against the petitioner are proved. The Enquiry Officer's report is dated 21. 08. 2001. The learned counsel for the petitioner further submitted that the Disciplinary Authority differed with the findings of the Enquiry Officer and directed the petitioner to submit his explanation and the same was also furnished on 27. 12. 2005 and no order is passed by the first respondent till date. The petitioner, therefore, filed a writ petition in W. P. No. 39773/2005 before this Court and prayed for a direction to the respondents to consider and pass orders on the disciplinary proceedings against the petitioner in the charge memo dated 21. 04. 2000 issued by the second respondent. This Court, by order dated 13. 12. 2005, directed the first respondent to consider the representation of the petitioner dated 30. 04. 2004 and pass orders thereon, on merits and in accordance with law within a period of twelve weeks from the date of receipt of a copy of the order.