ASSISTANT COMMISSIONER CT Vs. M RAMAN

JUDGEMENT

(1.) W. P. NOS. 3729 and 3730 of 2004 were heard together. Both the writ petitions are directed against the common order passed by the Tamil Nadu administrative Tribunal in O. A. Nos. 1657 and 1658 of 1994. O. A. No. 1657 of 1994 was filed by M. Raman and O. A. No. 1658 of 1994 was filed by V. Sekar against the separate orders passed by the disciplinary authority removing them from service.

(2.) M. RAMAN, the Respondent No. 1 in W. P. No. 3729 of 2004, was working as watchman in the office of the Commercial Tax Officer, washermanpet, whereas V. Sekar was working as Junior Assistant in the very same office. The substance of the charge memo against Raman is to the effect that (i) he had admitted Sekar in the office without permission from the officers at about 3. 00 a. m. on 21. 8. 1993, (ii) he had allowed and admitted ramachandran, Record Clerk to stay in the office thereby he had abated the removal of valuable documents by Sekar, iii) he had not intimated about the tampering of wire mesh fixed in the chamber of Commercial Tax Officer to the authority concerned and (iv) by allowing Ramachandran to stay in the office during night time, he had enabled Ramachandran to admit Sekar in the office during night time.

(3.) SO far as Sekar is concerned, he was served with charge memo to the effect that (i) he had come and stayed in the office at odd hours without any reason and without obtaining permission from the officer, (ii) he had removed the steel mesh fixed in the ventilator of the Commercial Tax officer's Chamber and entered the chamber stealthily, (iii) he had tried to remove important valuable documents from the chamber of the Commercial Tax officer, (iv) he had conspired with Ramachandran and Raman to remove valuable documents from the office.