T S SANKARANARAYANAN Vs. HIGH COURT OF JUDICATURE

JUDGEMENT

(1.) THE above writ petition has been filed for the following relief. To issue a writ of certiorari, calling for the records connected with the impugned order in ROC No. 183/94/con. B2 dated November 30, 1994 on the file of the respondent and quash the same.

(2.) THIS is a second round of litigation in this connection. The petitioner joined the State Judicial Service as District Munsif and then promoted as subordinate Judge and as District Judge, Grade II. In due course, he had been promoted as District Judge, Grade I. The Petitioner has so far put in 25 years of service.

(3.) WHILE so, the petitioner was served with a confidential Official Memorandum in ROC No. 77/90/con. B2 dated February 18, 1991 issued by the Hon'ble Enquiring Judges, Hon'ble me. Justice M. Srinivasan and Hon'ble Mr. Justice A. Abdul Hadi, directing him to showcause as to why disciplinary action should not be taken against him under the Tamil Nadu Civil Services (Classification, Control and Appeal) Rules. Totally, 18 allegations were made against the petitioner. To the said memorandum of allegations, the petitioner submitted his explanation on March 25, 1991. Being unsatisfied with the explanation, the Hon'ble Enquiring Judges constituted by the Hon'ble the Chief Justice, by an order dated February 18, 1991, framed 18 charges against the petitioner. The gravamen of the imputations mentioned in the charge memo were;