R VINAYAGAM Vs. ASSISTANT EXECUTIVE ENGINEER/DISTRIBUTION VELLORE ELECTRICITY DISTRIBUTION CIRCLE ARCOT/VELLORE DISTRICT

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned counsel appearing for the respondents.

(2.) THE petitioner has filed the present writ petition challenging the charge sheet, dated 22.10.2002, bearing No.K.A.U.S.P/ENP/N/R/Ko.Thani/A 051/02.03, issued by the first respondent, as being without jurisdiction, arbitrary, illegal and void.

(3.) IT has been further stated that, without waiting for the petitioner's explanation to the memo, dated 20.10.2001, a charge sheet, dated 22.10.2002, had been issued to him alleging that on 28.12.1999, the petitioner had made a statement before the Vigilance Officer to the effect that, on 23.11.99, the meters from Arcot Division were subjected to MRT inspection and thereafter, the meters were transported to Ranipet Stores in a van with Registration No.TN-23 D 4502, whereas in the enquiry held, on 6.9.2000, the petitioner had stated that the Van with Registration No.TN-23 D 4502 did not go from Arcot to Ranipet. Making such self contradictory statements amounts to a misconduct, as per the standing order No.30 (XXIII).