K. VELUCHAMY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner sought for a Writ of Mandamus by directing the third respondent - Accountant General to revise the net qualifying service rendered by the writ petitioner by extending the benefit of five years added service and accordingly, to settle the terminal benefits payable.

(2.) The writ petitioner was recruited to the Tamil Nadu Judicial Service as a District Munsif on 01.11971. He was promoted as Subordinate Judge on 10.11.1980. While he was serving as Subordinate Judge, Erode during the period 1986-89, based on several allegations, disciplinary proceedings were initiated against the petitioner. In the meantime, the case of the writ petitioner came up for consideration for promotion as District Judge and accordingly, he was promoted as a District Judge on 08.11.1991.

(3.) In those circumstances, a Committee of two Honourable Judges was constituted by this Court to conduct enquiry against the writ petitioner into charges laid against him. The Committee of Honourable Judges held, in their report, that charges 1 and 2 framed against the writ petitioner were not proved, but charge No. 3 was proved. In view of charge No. 3 having been proved, the petitioner was inflicted with punishment of dismissal from service through G.O.Ms.No. 568 Public (Spl.-A) Department dated 30.6.1995.