S ADHILAKSHMI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) HEARD the arguments of the learned counsel for the parties and perused the records.

(2.) THE petitioner is the wife of one Subramanya Boyan, who was working as a Senior Inspector of Co-operative Societies. THE petitioner's husband was holding the post of Special Officer in Tirupattur Taluk Co-operative Housing Society from 19.3.1980 to 11.01.1982 and he was suspended from service, pending enquiry. Subsequently, he was given charge-memo dated 11.12.1986. Though he generally denied the charges, he did not give any detailed explanation. THEreafter, an oral enquiry was conducted and an Enquiry Officer was appointed. THE Enquiry Officer found the petitioner's husband guilty of the charges and the charges framed against him were that he had encroached upon the Government land and he also purchased lands from several other persons without informing the Government and in violation of the Conduct Rules. He also purchased a Motor-cycle during May, 1982 with many accessories and no prior permission was obtained. He had misappropriated several amounts in the Society.

(3.) MR. Saravanavel, learned counsel for the petitioner, submitted that in the departmental enquiry, there was no proof that the petitioner had purchased the lands and reasonable opportunity was not given. With regard to misappropriation and the acquittal of the petitioner's husband in the criminal case were not taken note of by the authorities.