LAWS(MAD)-2018-4-576

J DEVARAJ Vs. SECRETARY TO GOVERNMENT OF TAMILNADU, MUNICIPAL ADMINISTRATION AND WATER SUPPLY DEPARTMENT

Decided On April 20, 2018
J Devaraj Appellant
V/S
Secretary To Government Of Tamilnadu, Municipal Administration And Water Supply Department Respondents

JUDGEMENT

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

(2.) The petitioner joined as Junior Assistant in Town Panchayat on 16.1985. He was promoted as Head Clerk in the year 1997 and then as Executive Officer Grade-I in the year 1999. He was further promoted as Executive Officer Selection Grade during August 2003 and he has been working as such as on the date of filing of the Writ Petition.

(3.) While working as Executive Officer in Mukkudal Town Panchayat in 2005, he was issued with a charge memorandum dated 27.5.2005 under Rule 17(b) of the Tamil Nadu Civil Services (Discipline and Appeal) Rules. The said charge memorandum contained three articles of charges. As per charge memorandum, the petitioner had written false diary while he was working as Executive Officer, Alangulam Town Panchayat during the period from 18.2003 to 22.2004 and that he has failed to submit diary to the Office of the Assistant Director of Town Panchayats, Thirunelveli during his tenure as Executive Officer, Alangulam Town Pannchayat from 18.2003 to 22.2004 and he he has violated Rule 20(1) of TNCS Rules, 197