K ARUNACHALAM Vs. DISTRICT COLLECTOR TIRUNELVELI DISTRICT

JUDGEMENT

(1.) HEARD Mr.S.Vadivelu, the learned counsel appearing for the petitioner and Mr.M.Dhandapani, learned Special Government Pleader appearing for the respondents.

(2.) THE petitioner was working as Assistant in the Tenkasi Taluk Office between June 1998 and July 2001. At that stage a Pawn Broker had applied for renewal of his Pawn Broker licence, on 24.3.2001. THE same was placed before the Tahsildar, who renewed it by order dated 15.5.2001. Since there was delay in serving the renewed licence on the applicant, a complaint was made and on that basis, a charge-memo was issued to the petitioner levelling five charges, which are to the following effect:

(3.) THEREAFTER, the petitioner filed Original Application No.1472 of 2004 before the Tamil Nadu Administrative Tribunal. The Tribunal, while confirming the conclusion of the disciplinary authority, also observed that charge No.1 also had been proved and therefore refused to interfere with the order passed by the disciplinary authority. Such order of the Tribunal is being questioned in the present writ petition.