P. RAMACHANDRAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Mr. P. Ramachandran, while serving as Assistant Executive Engineer in Public Works Department Buildings (C&M) Sub-division at Dindigul, was issued with a charge memo No.CII(3)/5219/2007-15, dated 10.09.2009, by the third respondent, containing three charges. The first charge is that the petitioner has failed to verify whether special repair works had been executed as per the estimated quantity and also failed to check whether the correct measurement had been recorded in 'M Book' written by the Sec. Officers and thus violated Art. 294 (d) of the Tamil Nadu Financial Code Volume 1; the second charges is that the petitioner has failed to check whether the special repair works to various PHC has been carried out during 2005-2006 as per the specification and quantity of estimate and failed to verify the measurement recorded in 'M Book' with the quantity executed and thus, failed to watch whether the entire cost of the bill amounting to Rs.41,54,386.00 has been actually spent to its entirety and the third charge is that the petitioner failed to safeguard the interest of the Government and failed to maintain absolute integrity and devotion to duty as warranted under Rule 20 of the Tamil Nadu Government Servant Conduct Rules,1973.

(2.) On receipt of the charge memo, the petitioner has submitted his explanation dated 12.10.2009 stating that all the charges are baseless and incorrect and there was no wilful failure on his part. Further, the petitioner stated that there was no loss caused by him to the Government, as alleged in the charge memo.

(3.) Not satisfied with the explanation offered by the petitioner, the Disciplinary Authority appointed an Enquiry Officer, who after completion of enquiry, submitted his Report holding all the charges levelled against the petitioner as 'not proved'.