S RAJA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) HEARD both sides.

(2.) THIS writ petition arises out of O.A.No,3862 of 1998 filed before the Tamilnadu Administrative Tribunal. The said OA was filed by the petitioner seeking to quash the orders of the first respondent made in G.O.2(D)206 and G.O.2(D) 246 dated 13.8.1996 and 27.10.1997.

(3.) THE Commissioner for disciplinary proceedings after conducting an enquiry granted benefit of doubt in respect of charge No.1. But however, he held charge-2, 3(i) and Charge 4 as proved. A copy of the Enquiry Officer report was also furnished. THE petitioner gave further representation dated 13.11.1995 to the Government. THE said representation was considered by the Government along with the Enquiry Report and held that they are in full agreement with those findings and therefore, the penalty was imposed.