S CHELLIAH Vs. COMMISSIONER TENKASI MUNICIPALITY TIRUNELVELI DISTRICT

JUDGEMENT

(1.) THE Original Application in O.A.No,3198 of 2002 before the Tamil Nadu Administrative Tribunal (in short "Tribunal") is the present writ petition.

(2.) THE petitioner was appointed as a Sanitary Worker in 1970 in the respondent Municipality. He rendered 30 years of service, when he was dismissed from service. He was allotted duty in the 4th Division in the respondent Municipality. On 23.10.2000, the Sanitary Supervisor directed him to go and do the household works in the Commissioner's residence from 06.00 a.m. to 06.00 p.m. THE Sanitary Supervisor promised him that he would mark his presence in the attendance register in the 4th Division. THE petitioner politely requested the Sanitary Supervisor to send someone who has experience of doing household works. He also stated that he crossed 50 years of age and he got some ailment and that therefore, he was not in a position to do household works. THE Sanitary Supervisor got infuriated and he informed the Commissioner as if the petitioner disobeyed his order.

(3.) THE petitioner was placed under suspension by the respondent by an order dated 25.10.2000. THE respondent issued a charge memo dated 30.10.2000 alleging the following charges: