S FRANCISWILLY KUMAR Vs. COMMISSIONER OF AGRICULTURE

JUDGEMENT

(1.) THIS writ petition is filed to call for the records relating to the proceedings of the Commissioner of Agriculture, Chepauk, Chennai. 5, first respondent herein in No. AUPA1/168269/2005, dated 1. 12. 2005 and subsequent proceedings of the Chief Engineer, Agriculture Engineering (Incharge), Nandanam, nandanam, Chennai. 35 in SE. MU. No. Thu. Pa. 1/71430/2005 dated 6. 12. 2005 passed by the respondent herein quash the same.

(2.) THE petitioner, Jeep Driver challenges the order of the first respondent surrendering him to the parent department/second respondent and the consequential order of transfer passed by the second respondent transferring the petitioner from Chennai to Vellore stating that the order of transfer is malafide and contrary to Rules.

(3.) THE petitioner joined the services of the second respondent/ Department in the year 1982 as a Jeep driver. He falls under Group-D services. He was suspended on 14. 10. 2005 pending enquiry into the grave charges in terms of Rule 17 (c) of the Tamil Nadu Civil Services (Discipline and Appeal) Rules. It is stated that the order of suspension was stayed by an interim order of this Court dated 20. 3. 2006 in WP No. 35198 of 2005. Thereafter, the suspension was revoked on 28. 11. 2005.