M JEGANNATHAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) PETITIONER seeks Writ of Certiorarified Mandamus, to quash the order passed by the 2nd Respondent in Na. Ka. No. 22056/e4 (2)/2000 dated 23. 04. 2002, confirmed by the 1st Respondent in G. O. (ID)No. 17 Handlooms, Handicrafts, Textiles and Khadi Department, dated 02. 03. 2004 and direct the Respondents to reinstate the Petitioner in service with all benefits.

(2.) BRIEF facts, which lead to the filing of the Writ Petition are as follows:-

(3.) OPPOSING the petition, the Respondents have filed counter stating that based on evidence, Enquiry Officer recorded finding that misappropriation was proved. It is further averred that the Petitioner committed irregularities in the sale of Khadi products. Case of Respondents is that once misappropriation is proved it is duty of the Officer to recover the amount from his monthly salary.