A KARTHIKEYAN Vs. MANAGING DIRECTOR TASMAC LTD

JUDGEMENT

(1.) HEARD Ms. N. Indumathi, learned counsel for the petitioner and Mr. J. Ravindran, learned counsel for the respondents and perused the records.

(2.) THE petitioner is a Salesman in the TASMAC shop. He has come forward to challenge the order dated 27. 9. 2005 passed by the third respondent, which was confirmed by the 2nd respondent by an order dated 14. 7. 2008 and further confirmed by the 1st respondent vide order dated 26. 2. 2009.

(3.) BY the order dated 27. 9. 2005, the petitioner's service was terminated. There was a Special Squad visited the shop on 19. 8. 2005. On inspection, they found that the petitioner has adulterated water in the liquor and he was breaking the seal of the bottles and was selling in retail. Therefore, on the basis of the report given by the Special Squad, the petitioner's service was terminated. The petitioner filed a Writ Petition before this Court being W. P. No. 22809 of 2007. This Court directed the petitioner to send further representation on the termination. The petitioner sent a representation dated 2. 5. 2007. The said representation was rejected by the 2nd respondent by an order dated 14. 7. 2008. In the said order, he had stated that the petitioner has given voluntary statement dated 19. 8. 2005, accepting his guilt, which is found in page 11 of the original file. Therefore, the charges were proved.