R.SELVARAJ Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) Heard Mr.S.Namasivayam, learned counsel appearing for the petitioner and Mr.A.Zakkir Hussain, learned Government Advocate appearing for the respondents.

(2.) The petitioner has approached this Court for seeking the following relief, "To issue a Writ of Certiorarified Mandamus, to call for the records pertaining to the proceedings bearing No.Se.Mu.Aa.No.6851/E2/2009 dtd. 27/9/2012, issued by the second respondent read with order in G.O.(Ms).No.364 dtd. 27/8/2013, issued by the first respondent, quash the same and consequently direct the respondents to allow the petitioner to retire with effect from 30/11/2010, with all other attendant benefits. "

(3.) The case of the petitioner is as follows: The petitioner joined as Typist in the Internal Audit Department in 1977 and was promoted as Assistant Inspector on 19/1/1987. Thereafter, he was promoted as Deputy Inspector on 3/7/2006. According to the petitioner, he had rendered more than 33 years of blemishless service. While the petitioner was working as Deputy Inspector, Internal Audit, he was issued with the charge memo dtd. 21/1/2010 under Rule 17(b) of the Tamil Nadu Civil Services (Discipline & Appeal) Rules, for the alleged charges.