ER S SAGAYARAJ Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) CHALLENGING the Charge Memo No. CII (1)/5527/2003-32,dated 25. 11. 2005 given by the second respondent, the petitioner has brought forth this writ petition.

(2.) AFFIDAVIT filed in support of the writ petition and counter affidavit are perused. The Court heard the learned counsel appearing on either side.

(3.) CONCEDEDLY, the petitioner, who is an Assistant Executive Engineer, while functioning as Research Officer I at Public Works Department Soil Mechanics and Research Division, Chepauk, Chennai, was served with a charge memo dated 25. 11. 2005 issued under Rule 17 (b) of the Tamil Nadu Civil Services (Discipline and Appeal) Rules, levelling four charges against him. The gist of the four charges is that he had not handed over his section charges to his successor in a complete form and due to his failure in attending the reconciliation work and to set right the discrepancies, there was a shortage of materials worth about Rs. 2,58,521/- and he had failed to maintain integrity and devotion in his duty. On service of charge memo, the petitioner has approached this Court by way of this writ petition to quash the same.