M.THANDAVARAYAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The instant writ petition is for a writ of Certiorarified Mandamus, calling for the records relating to the order passed by the second respondent in Proceedings No.DC3/52796/2004, dated 07.09.2011 and to quash the same and further to direct the respondents, to pay all back wages, monetary and pension benefits.

(2.) The petitioner was working as N.M.R. in the Tamil Nadu Housing Board, Chennai/the 2nd respondent herein. He was later regularised as Work Assistant, on 18.05.1990. The petitioner states that in August 2011, he was severely affected by Fistula because of which he could not sit down. He states that there was prolonged bleeding, which prevented him from observing regular.

(3.) A charge memo was issued to the petitioner for unauthorised absence. The details of Charge No.1, reads as under:-