LAWS(MAD)-2018-2-19

M SENTHIL KUMAR Vs. PRINCIPAL DISTRICT JUDGE

Decided On February 01, 2018
M Senthil Kumar Appellant
V/S
PRINCIPAL DISTRICT JUDGE Respondents

JUDGEMENT

(1.) This Writ Petition has been filed to issue a writ of Certiorarified Mandamus to call for the records in respect of proceedings in ROC No.5822/A/2017 dated 14.06.2017 and proceeding in ROC No.5821/A/2017 dated 21.06.2017 passed by the first respondent and quash the same and consequently direct the first respondent to reinstate the petitioner with all monitory benefits.

(2.) The brief facts of the writ petition are as follows :

(3.) During admission of this writ petition, the learned counsel appearing for the writ petitioner submitted that a charge memo was issued calling for explanation that the writ petitioner did not have experience in vehicle and another show cause notice for allegedly using filthy language against the Judicial Officer, namely, the second respondent herein. According to the learned counsel, both the show cause notices have been motivated and not legally valid. Therefore, without giving an opportunity to him, he has been terminated from service.