COMMISSIONER VILLUPURAM Vs. S VIJAYAKUMARAN

JUDGEMENT

(1.) THE appellant is the Commissioner of the Villupuram Municipality. THE Municipality, having been aggrieved of the order of the learned single Judge dated 29..3..2006 in W.P.No.4673 of 2006, have filed the present appeal.

(2.) THE first respondent herein has been working as a Noon Meal Organizer in the Kamaraj Higher Secondary School, Villupuram Town, coming under the appellant Municipality and he was suspended from service by proceedings of the appellant dated 06.10.2004 pending enquiry. On the basis of the said proceedings dated 06.10.2004, the appellant/Commissioner of Municipality charge sheeted the first respondent and issued Charge Memo dated 19.4.2005 and the charges, which are found in annexure to the Charge Memo are very serious. Aggrieved by the action of the appellant Municipality, the first respondent/writ petitioner filed W.P.No.4673 of 2006 challenging the order of suspension.

(3.) WE have heard Mr.M.Devarajan, the learned counsel appearing for the petitioner as well as Mr.Arumugam, learned counsel appearing of the first respondent and Mr.Raja Kalifulla, learned Government Pleader appearing for the respondents 2 and 3 and have gone through the records.