T RANGANATHAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) CHALLENGING a charge memo issued by the first respondent under Rule 17 (b) of the Tamil Nadu Civil Services (Discipline and Appeal) Rules, the petitioner has come up with the writ petition W.P.No.853 of 2005. Similarly, the petitioner has come up with the other writ petition W.P.No.714 of 2005, seeking a direction to the first respondent to include his name in the panel for promotion to the post of Deputy Secretary to Government, issued in his proceedings dated 13.10.2004.

(2.) I have heard Mr.Vijay Narayan, learned Senior Counsel for the petitioner and Mr.P.S.Raman, learned Additional Advocate General for the respondents.

(3.) THE only charge framed against the petitioner in the charge memo is that he failed to discharge his legitimate duties as Section Officer in M.E.III Section in the Municipal Administration and Water Supply Department, during the year 1995 and failed to examine the cases of 27 NMRs properly and caused the issuance of orders appointing them to the above posts in relaxation of the Rules even without ascertaining the genuineness of the candidates and non availability of similarly placed persons in the department.