T.N.SUBRAMANI Vs. CHIEF EXECUTIVE OFFICER

JUDGEMENT

(1.) The instant writ petition has been filed for a Writ of Certiorarified Mandamus, calling for the records bearing reference N.K.No.38583/E3/(2)/03 dated 10.07.20016 from the first respondent, Chief Executive Officer, Tamil Nadu Khadi and Village Industries Board, Kuralagam, Chennai and quashing the order of dismissal of Khadi Board proceedings vide order No.23, dated 27.05.2010 and directing the respondents to reinstate the petitioner in service with all back wages and attendant benefits.

(2.) The petitioner was appointed as Helper Grade-II in the Tamil Nadu Khadi and Village Industries Board. He served in the year 1972. His service was regularized in the year 1992. In the year 2002 - 2003, while working in the district godown at Uthagamandalam, he was made in-charge of the godown. The petitioner was also placed under suspension by the Assistant Director, Khadi and Village Industries Board, vide his proceedings R.C.No.3104/2003/E dated 04.03.2003, on the ground that the petitioner had committed grave irregularities. The petitioner was told not to leave the head quarters at Ooty without prior permission.

(3.) A charge memo dated 09.10.2003 was issued to the petitioner, asking him to give his reply. The charges framed against the permission were, "(i) Prepared bogus seals of the Assistant Director office and Officer seal, and forged signature of the officer for obtaining housing loan from Divan Housing Finance Corporation Limited for Rs.1,50,000/-