L JOSEPH STALIN Vs. TAMIL NADU CIVIL SUPPLIES

JUDGEMENT

(1.) THIS second appeal is focussed as against the judgment and decree dated 30.09.1997 in A.S.No.31 of 1997 on the file of the learned II Additional District Judge, Trichirappalli, reversing the judgment and decree dated 31.10.1996 in O.S.No.2454 of 1991 on the file of the learned III Additional District Munsif, Trichirappalli.

(2.) THE nitty-gritty, the gist and kernel of the case of the plaintiff as stood exposited from the plaint is to the effect that while he was working as Superintendent under the defendants organisation, he was falsely implicated and charge-sheeted relating to some alleged deficit in the paddy. Without conducting any departmental enquiry, as per the departmental rules governing enquiries, the plaintiff was terminated from service. THE plaintiff therefore filed the suit in the District Munsif Court, Trichirappalli, seeking the reliefs as under:

(3.) BEING aggrieved by and dissatisfied with the judgment and decree of the first appellate Court, the plaintiff has filed this second appeal on the following main grounds among others: The first appellate Court failed to take into consideration the fact of witnesses having been not examined in the presence of the plaintiff and that no departmental enquiry at all was conducted as per the Service Rules and the principles of natural justice.