V SUBRAMANIAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner has approached this Court seeking the following relief:

(2.) The petitioner was working as a Typist in the respondent Department. He was issued with a charge memo under 17(b) of the Tamil Nadu Civil Services [D & A] Rules, alleging that he has forged the signature of Automobile Engineer on 26.03.2002 and obtained a loan from Valayamadevi Melpathi Primary Agricultural Co-operative Bank Ltd., to the tune of Rs.25,000/-. He was also placed under suspension pending finalisation of the disciplinary action. An enquiry was held and finally by an enquiry report dated 27.07.2004, the charges held proved. Thereafter, an enquiry report was furnished to the petitioner. In response, the petitioner submitted a detailed explanation reporting certain defects in conducting the enquiry. In response to the representation, the order was passed by the second respondent by cancelling the enquiry proceedings and ordering appointment of fresh enquiry officer and directed to proceed with the enquiry.

(3.) While the matters stood thus, the petitioner has challenged the suspension order in W.P.No.41969 of 2006 and this Court is pleased to dispose of the above writ petition with a direction to pass final orders on the charge memo within a period of four weeks. This order was passed by this Court on 011.2006. However, in spite of the direction of this Court, no steps were taken in this regard. Therefore, a legal notice was also issued on behalf of the petitioner.