A PANDIAN Vs. DISTRICT COLLECTOR RAMANATHAPURAM DISTRICT

JUDGEMENT

(1.) THE petitioner filed Original Application in O. A. No. 6169 of 2002 before the Tamil Nadu Administrative Tribunal; consequent to its abolition, the said original Application was transferred to this court and re-numbered as W. P. 1744 of 2006, which is to call for the records of the respondent relating to three orders issued in Memo No. A5/52930/2002, dated 28. 10. 2002, ie. , charge memo, order of suspension and retention in service and quash the same and issue consequential directions to the respondent herein to declare that the applicant is deemed to have retired from service on the afternoon of 31. 10. 2002, with all consequential benefits.

(2.) HEARD both sides.

(3.) A re'sume' of facts absolutely necessary and germane for the disposal of this Writ Petition would run thus: the petitioner admittedly a Tahsildar working under the Government of tamil Nadu. While so, he was about to retire on 31. 10. 2001, just three days anterior to it, he was served with the impugned charge memo dated 28. 10. 2002 and those two charges would run thus: