S BABUJI Vs. REGISTRAR GENERAL

JUDGEMENT

(1.) THE petitioner has filed this Writ Petition seeking for the relief of issuance of Writ of Certiorarified Mandamus to call for all relevant records pertaining to the impugned dismissal order dated 02.06.2004 issued in proceedings No.R.O.C.No.2 of 2004 passed by the second respondent and the consequent Appeal Rejection Order issued in R.O.C.No.3899/2004/C1 dated 02.05.2005 passed by the first respondent and quash the same as arbitrary, unreasonable and illegal and to direct the respondents to reinstate the petitioner into service as driver with continuity of service, backwages and with all consequential monetary and other service benefits.

(2.) THE writ petitioner serving as driver in the Principal District Judge's Court, Ramanathapuram has been placed under suspension from service on 20.05.2003 by the Principal District Judge, Ramanathapuram (second respondent) for having attended duty in intoxication at the residence of Principal District Judge, Ramanathapuram.

(3.) THE second respondent/Principal District Judge, Ramanathapuram in his proceedings dated 24.11.2003 appointed the Subordinate Judge, Ramanathapuram as Enquiry Officer and appointed the Principal District Judge, Ramanathapuram as Presenting Officer in regard to the conduct of enquiry against the writ petitioner as per rules and submit enquiry report within a month.