M.SENTHILKUMAR Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) The issues involved in these Writ Petitions are interlinked, therefore, they are heard together and disposed of by way of this common order.

(2.) The petitioners in all the Writ Petitions are the employees of the respondent TASMAC Corporation. They were dismissed from service by the third respondent, by separate order dated 27. 08. 2019, which is impugned in all these Writ Petitions.

(3.) While the petitioners were working as Salesman, Salesman, Salesman, Supervisor, Supervisor, Salesman and Salesman respectively, they were issued with charge memo, alleging that they were responsible for wrong stock statements being furnished to the third respondent in the name of one B. Selvam, Supervisor, in Shop No. 5278. As per the charge memo, stock statements were sent on 10. 08. 2014, 23. 08. 2014 and 30. 08. 2014 respectively from Cell No. 8148736766 by the said B. Selvam. Based on the said statements, which found to be wrong, disciplinary proceedings were initiated against the said B. Selvam and he was dismissed from service on 08. 04. 2015. He challenged the said order of dismissal by filing Writ Petition in W. P. (MD)No. 5786 of 2015, wherein this Court has granted an order of interim stay. In view of the interim stay granted by this Court, the said B. Selvam was reinstated into service and he is working.