M SEKARAN Vs. SECRETARY TO GOVERNMENT, HOUSING AND URBAN DEVELOPMENT DEPARTMENT, SECRETARIAT, FORT ST GEORGE, CHENNAI

JUDGEMENT

(1.) The petitioner has approached this Court seeking the following relief:

(2.) The petitioner was working as Planning Assistant in the Department of Town and Country Planning. He was directly recruited as such on 26.03.1990 by the Tamil Nadu Public Service Commission. He was also promoted as Assistant Director of Town and Country Planning on 21.02.2008 by appreciating his 18 years of meritorious service. On 30.10.2008, the petitioner assumed the charge of Member Secretary of Local Planning Authority, Coimbatore and on joining the post, the petitioner seemed to have given instructions to the subordinate staff to clear all the pending files forthwith in accordance with the rules and regulations.

(3.) It appears that in November, 2009, a special review meeting was conducted in order to fix outer time limit for clearing the pending files. In the review meeting, it was found that there were some files pending clearance at the office of the Local Planning Authority, Coimbatore. In view of the same, a charge memo was issued to the petitioner on 23.09.2010 under Rule 17(A) of the Tamil Nadu Civil Services (Discipline and Appeal) Rules. The charges as framed against the petitioner are extracted below: