K CHINTHANAI SELVAM Vs. INSPECTOR GENERAL OF REGISTRATION

JUDGEMENT

(1.) The present writ petition has been filed, seeking for the following relief:

(2.) The petitioner joined as Sub Registrar Grade-II recruited through Tamil Nadu Public Service Commission. He was promoted as Sub Registrar Grade-I and thereafter as District Registrar. In June 2011, he was further promoted to the post of Assistant Inspector General of Registration. He was due for retirement on attaining the age of superannuation on 31.12.2014.

(3.) A few months before his retirement, a charge memorandum was issued under Rule 17(b) of Tamil Nadu Civil Services (Discipline and Appeal) Rules on 05.09.2014. The allegation contained in the charge memorandum was that in July 2014, two document Nos.7986 and 7987 of 2014 were registered in the office of the Sub Registrar, Palladam on 04.07.2014, for a lower value and therefore, there was a revenue loss of Rs.3,55,200/- to the Government and as a District Registrar, he was responsible for the said loss.