N BALAMURUGAN Vs. SECRETARY TO GOVERNMENT, REVENUE DEPARTMENT

JUDGEMENT

(1.) This Writ Petition is filed for a Writ of Certiorari to quash G.O. (ID) No. 448 Revenue Department dated 27.06.2006.

(2.) The case of the Petitioner is that he was employed in the Office of the Special Commissioner and Director of Survey and Settlement, Chennai as a Superintendent. For purposes of training, in the year 1996, he was selected to undergo Revenue Inspector's training and was allotted to the Villupuram District. The District Revenue Officer of Villupuram, in turn, posted him as Revenue Inspector, Tindivanam Firka and, thereafter, he was transferred to Kiliyanur Firka. When he was undergoing training there, he recommended the issuance of a residency certificate on the basis of a permanent nativity - cum community certificate issued earlier.

(3.) The Collector, Villupuram by Memorandum dated 14.02.1999 framed charges against the Petitioner under Rule 17(B) of the Tamil Nadu Civil Services(Discipline and Appeal) Rules 1955. The charges against the Petitioner were as follows: