S VIWANATHAN AND ORS Vs. BOARD OF DIRECTORS, TAMIL NADU MINERALS LIMITED AND THE CHAIRMAN AND MANAGING DIRECTOR, TAMIL NADU MINERALS LIMITED

JUDGEMENT

(1.) As the subject matter of these writ petitions are identical, all the writ petitions are dealt with together.

(2.) I have heard the arguments of Mr. P. Rajendran, learned Counsel appearing for the petitioners and Mr. R. Viduthalai, learned Advocate General appearing for Mrs. A.V. Bharathi, learned Counsel for the respondents and have perused the records.

(3.) The petitioners were all employed by the first respondent Tamil Nadu Minerals Limited [for short, 'TAMIN']. They were all charge sheeted on various charges. Some of the charges were serious and pending enquiry into the charges, they were kept under suspension by orders dated 24.6.2005. Subsequently, charge memos dated 04.8.2005 were given to M/s S. Viswanathan, S. Balasubramanian, K.R. Ramesh Babu, P.Pichaiyan and E. Rajamohan and in the case of K.Rathinavelu, charge memo dated 05.8.2005 was issued. Thereafter, their suspensions were revoked and they were restored to duty by an order dated 09.8.2005. After the conclusion of the enquiry, the petitioners were all punished and were given various punishments.