M RAJENDRAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) HEARD both sides.

(2.) THIS writ petition arose out of O.A.No.1721 of 1998 filed by the petitioner before the Tamil Nadu Administrative Tribunal. In view of the abolition of the Tribunal, it was transferred to this court and was renumbered as W.P.No,37500 of 2006.

(3.) IN the light of the above, this court, by an order, dated 17.8.2009, directed the respondents to produce the original file. Accordingly, a partial file was produced by the learned Government Advocate. A perusal of the said file does not contain the enquiry report allegedly submitted by the enquiry officer Venkataraman. On the contrary, the proceedings, dated 30.4.93 was issued by the second respondent stating that Ramalingam had conducted an oral enquiry and sent a report, dated 10.11.1992, but he did not examine the persons involved in the process of receiving the valves and working in the job. The persons who handled the job and received the items have to be enquired. First of all, the file did not contain the enquiry report submitted by the said Ramalingam.