R ALEXANDER Vs. REGISTRAR GENERAL HIGH COURT

JUDGEMENT

(1.) The petitioner has filed the present writ petition challenging the Government Order passed by the 2nd respondent in G.O.[D] No.1012, Home [Courts-I] Department, dated 08.12.2012, with a prayer to quash the same and for a further direction to the respondents to reinstate the petitioner in service as Civil Judge with all attendant benefits, seniority, promotions, increments etc., attached to the post.

(2.) The brief facts leading to the filing of this writ petition, are as follows:-

(3.) The 1st respondent, viz., the Registrar General, has filed a counter affidavit dated 10.10.2014, refuting the allegations of the writ petition and stated that sufficient opportunity was granted to the writ petitioner for adducing the defence witnesses and that the enquiry has been conducted properly and the petitioner has not adduced any evidence. It is the further contention of the 1st respondent that the findings of the Enquiry Officer was placed before the Hon'ble Administrative Committee and on 15.06.2011, the findings of the Enquiry Officer was served to the petitioner and directed him to make his further representation within fifteen days. After receipt of the further representation from the petitioner, the Hon'ble Administrative Committee, on 17.02.2012, resolved not to accept the explanation offered by the writ petitioner and resolved to impose the punishment of removal from service. Thereafter, the Hon'ble Full Court, in the Meeting held on 18.04.2012, approved the Minutes of the Hon'ble Administrative Committee for removing the petitioner from service. The recommendation of the Hon'ble Full Court was sent to the 1st respondent and His Excellency Governor of Tamil Nadu, after independent examination of the case with the connected records, accepted the recommendation of the Hon'ble Full Court and passed the Impugned Order.