K.THIRUMURUGAN Vs. ADDITIONAL CHIEF SECRETARY

JUDGEMENT

(1.) The charge memo dated 26.5.2016 issued against the writ petitioner by the first respondent, is under challenge in the present writ petition.

(2.) The writ petitioner is working as Principal Institute of Ceramic Technology, Vridhachalam in the Department of Industries and Commerce and on account of certain allegations, a charge memo was issued against the writ petitioner.

(3.) The statement of charges framed against the writ petitioner are extracted hereunder:- "1. That in the Demand Collection Balance Sheet furnished by him as an Administrative Officer, Government Industrial Estate for Ceramics, Vridhachalam in respect of rental due for the unit M/s. Southern Ceramics and Refractories at Government Industrial Estate for Ceramics, Vridhachalam, he has suddenly increased the opening balance (June 2015) by Rs.1.00 lakh as against the closing balance (May 2015) as detailed below: Month Opening Monthly Total Collection Closing Balance Demand (Rs.) Balance (Rs.) (Rs.) (Rs.) May 2015 2,23,858 6,636 2,40,494 -- 2,40,494 June 2015 3,40,494 6,636 3,47,130 -- 3,47,130 2. That he has failed to furnish the cash receipt and remittance challan for the observations noticed by Joint Director (Chemicals), Guindy during the inspection conducted on 27.6.2014 requested vide his letter No.1321/BC/2014 dated 11.9.2015. 3. By his above act, he has temporarily misappropriated a sum of Rs.1.00 lakh of Government fund.