K MUTHUKRISHNAN Vs. TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) IN all these writ petitions, the petitioner is one of the same and therefore a common order is passed.

(2.) THE writ petitioner in all these writ petitions joined as a Workman under the second respondent Tamil Nadu Electricity Board on 10. 07. 1967 at Pudukottai. He was subsequently promoted as a Construction Foreman in 1970 and transferred to Senthurai. He was promoted in 1984 as Foreman Grade II and posted to Ariyalur. The third respondent has transferred the petitioner in June 1995 from Ariyalur to T. Palur which was subsequently withdrew on 19. 06. 1995.

(3.) ACCORDING to the petitioner, the third respondent has developed inimical attitude towards the petitioner and in fact when he was transferred, he filed a writ petitioner in W. P. 16824 of 1995 before this court by impleading the petitioner as third respondent eventhough the petitioner has nothing to do with his transfer. It was at the instances of the third respondent, the charge memo dated 30. 09. 1995 passed by the fourth respondent was served on the petitioner on 03. 11. 1995. It was based on the charge memo the third respondent being the Executive Engineer has issued a memo dated 08. 04. 1996 calling upon the petitioner to appear for the enquiry before the Enquiry Officer. It is the said charge memo as also the subsequent enquiry notice which are impugned in these writ petitions. In W. P. No. 7693 of 1996 the charges framed against the petitioner which are challenged are as follows: