R ABDOUL FAZAL Vs. ADDITIONAL DISTRICT SUBORDINATE JUDGE

JUDGEMENT

(1.) THE petitioner, who was a Copyist under the Additional District Subordinate Judge, District Court, Karaikal, has preferred this writ petition against the proceedings No.7/C/ADSJ/KKL/98 dated 10.3.1998 issued by the first respondent, by which he was removed from service, pursuant to a departmental proceedings. He has also challenged the appellate order in proceedings No.3177/JD/A/99 dated 8.10.1999 passed by the second respondent. As the case could be disposed of on a short point, it is not necessary to discuss all the points except the relevant one.

(2.) THE petitioner, while in service, was proceeded by three different departmental proceedings for unauthorized absence from duty attending office in a drunken state keeping many copy applications pending without complying the same missed some of the copy applications and kept some of them in damaged condition scolded the staff members in filthy language etc.

(3.) THE following witnesses were examined and exhibits were produced during the departmental enquiries: