N GEORGE Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS writ petition has been directed against the order dated 06. 03. 2003 made in O. A. No. 10428 of 1998 by the Tamil nadu Administrative Tribunal, Chennai, whereby the application has been partly allowed, setting aside the impugned order therein with the direction to reinstate the petitioner in service, depriving of back wages.

(2.) THE brief facts of the case are as follows :

(3.) THE Administrative Tribunal, after considering the evidence and other materials available on record, has held that the petitioner was not motivated in indulging in any violent or illegal activity and admittedly, he has not molested anybody. The Tribunal found that the service record of the petitioner had been very good, which is also not in dispute. The Tribunal has further held that the petitioner has not been punished for any misconduct in the past 5 years, while he was in service and accordingly, held the punishment of removal of petitioner from service as highly disproportionate and too harsh. Accordingly, the punishment imposed on the petitioner by the authorities has been set aside by the Tribunal with a direction to reinstate him without back wages. Aggrieved by the said order, the petitioner / applicant has preferred this writ petition.