LAWS(MAD)-2009-12-637

S SEETHARAMAN Vs. REGISTRAR GENERAL HIGH COURT

Decided On December 18, 2009
S. SEETHARAMAN Appellant
V/S
REGISTRAR GENERAL, HIGH COURT, HIGH COURT BUILDINGS, CHENNAI-104 Respondents

JUDGEMENT

(1.) The petitioner has filed this writ petition praying for issuance of a writ of certiorarified mandamus, calling for the records of the second respondent pertaining to the removal of the petitioner from service, issued under G.O.(D). No. 791 Home (Courts I) Department, dated 4.7.2008 and to quash the same and to further direct the respondents to reinstate him in civil service as Civil Judge, Junior Division with all attendant benefits, seniority, promotion, increments etc.

(2.) The second respondent, by its G.O.(D). No. 791 Home (Courts I) Department dated 4.7.2008, has passed orders, inter alia, stating that it has accepted the recommendation for removing the petitioner from service and ordered the imposition of penalty of Removal from Service of the petitioner.

(3.) The petitioner has joined the judicial service as a Civil Judge, Junior Division through the Tamil Nadu Public Service Commission in the year 1998 and before that, he practised as an advocate for about 14 years. Before his removal from service, he has been serving as Additional District Munsif, Pudukkottai. While he was serving as Additional District Munsif, Pudukkottai,he was issued with a Charge Memo bearing C. No. 122/2001/VC in Roc.469/2001/VC, dated 17.5.2006 by the Registrar (Vigilance), High Court, Madras stating that he has called one G.Panneerselvam, Pudukkottai (complainant) to his room at Central Lodge, Pudukkottai where he has been staying and demanded a sum of Rs. 25,000/- as bribe for granting decree favourably in O.S. No. 501 of 1995 and O.S. No. 502 of 1995 filed by his wife and on refusal to comply with the said demand, he has partly decreed the suit in O.S. No. 501 of 1995 and completely dismissed the suit in O.S. No. 502 of 1995, even though in both the suits, the parties are the same and the issues involved are similar and thus indulged in corrupt practices and conduct unbecoming of a Judicial Officer and thereby rendered himself to be punished under the Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1973.