S PARAMANANTHAN Vs. STATE

JUDGEMENT

(1.) HEARD the arguments of Mr. K. Venkataramani, learned Senior Counsel leading Mr. J. Pothiraj appearing for the petitioner, Mr. M. Dhandapani, learned Special Government Pleader assisted by Mr. K. Rajasekar, learned Government Advocate (Forests) representing the respondents 1 to 3 and have perused the records.

(2.) THE petitioner was working as a Forest Ranger. In the Original Application (O.A. No.9752 of 1997) filed by him, he sought to challenge the order of his removal made by the Government vide G.O. (3D) No. 67 Environmental and Forest Department dated 20.8.1997. THE petitioner was charge-sheeted along with other subordinates and the matter was sent for an enquiry by the disciplinary Tribunal in D.E. Nos. 223 of 1985, 224 of 1985 and 225 of 1985. THE charge against the petitioner before the Disciplinary Tribunal was the demand and acceptance of bribe as well as creating false records.

(3.) THEREAFTER, the Government independently examined the case and found that the petitioner was guilty of the charges and accordingly, removed him from service. Though the petitioner filed a Review Petition before the Government by his petition dated 09.10.1997, he also filed simultaneously, the Original Application before the Tribunal.