K. NANTHAKUMAR Vs. MUNICIPAL COMMISSIONER

JUDGEMENT

(1.) The petitioner has filed the above Writ Petition to issue a Writ of Certiorarified Mandamus, to call for the records of the 1st respondent dated 25.08.2004, to quash the same and issue consequential direction to reinstate the petitioner in service with all consequential benefits.

(2.) The petitioner entered the service in Mettur Municipality in May 1996 as a daily wage worker, by virtue of the oral orders issued by the then Municipal Commissioner for typing matters related to the Audit Report for the year 1994-1995 and for preparation of the Manuscript voters' list for the local body election and continued to serve as such after Thiru. Ramaswamy took over as Municipal Commissioner during local body election and had been attending to all typing works as instructed by the Municipal Commissioner and other officials of the Municipality.

(3.) The learned counsel appearing for the petitioner contended that the charges framed against him or vague and bereft of material particulars. That apart, the petitioner's request to furnish the list of witnesses was also not acceded. Further, the learned counsel contended that the Enquiry Officer failed to examine any witness to prove the allegation of misrepresentation.