A V CHINNAKRISHNA REDDIYAR Vs. SECRETARY TO GOVERNMENT, STATE OF TAMIL NADU, ADI DRAVIDAR AND TRIBAL WELFARE DEPARTMENT; DISTRICT COLLECTOR AND SPECIAL TAHSILDAR (ADI-DRAVIDAR AND TRIBAL WELFARE)

JUDGEMENT

(1.) The Petitioner - an Assistant Engineer in the Respondent Corporation seeks issuance of a Writ of Certiorari to call for the records of the third Respondent in respect of the order bearing No. 173/4699/DL3/SETC/2000 dated 20.09.2000 dismissing the Appeal preferred by the Petitioner against the punishment of imposing stoppage of one increment without cumulative effect and to quash the same.

(2.) During September 1995, the Petitioner was posted as Assistant Engineer, Recondition Unit of the Respondent Corporation located at M.G.R. Depot Complex, Head Office, Madras. After issuance of Charge Memo, Enquiry and Final Order, he was transferred to Madurai during July 2000.

(3.) Back Ground Facts : - The Petitioner was charged for allegedly handing over 150 fuel injector nozzles instead of 120 nozzles to M/s. Mohan Fuel Injection Service for recondition work on 28.04.1999. The Petitioner was suspended from service by the order dated 03.05.1999. Levelling eleven charges against the Petitioner, Charge Memo was issued him on 05.05.1999. The Petitioner has tendered his explanation on 11.05.1999. Along with the Petitioner, one Junior Tradesman Mr. Gouthaman, who had delivered 150 nozzles was also given a charge Memo levelling five charges against him. In the enquiry against the Petitioner, the Enquiry Officer found the Petitioner guilty of eight charges levelled against him. In the separate enquiry held, the Junior Tradesman was absolved of all the charges levelled against him.