R.CHANDRASEKAR Vs. DIRECTOR OF TREASURIES AND ACCOUNTS

JUDGEMENT

(1.) These Writ Petitions are directed against the proceedings of the first respondent in R.C.No.12063/2014/Q3, dated 23.04.2014 converting the disciplinary action initiated against the petitioner under Rule 17(a) into that of disciplinary action under Rule 17(b) of the Tamil Nadu Civil Services (Disciplinary and Appeal) Rules and also directed against the proceedings of the first respondent in Proc.No. 12063/2014/Q3, dated 23.04.2014, placing the petitioner under suspension from service.

(2.) The petitioner entered into the Government service as a Junior Assistant in the Treasuries and Accounts Department and he was promoted as Sub Treasury Officer on 11.08.2011. While, he was working as Sub Treasury Officer in Sub Treasury, Srirangam, Tiruchirapalli District, a charge memo under Rule 17(a) of Tamil Nadu Civil Services (Disciplinary and Appeal) Rules, dated 27.03.2014, was served on the petitioner. As per the charge memo, the following are the charges:

(3.) To the charge memo issued to the petitioner, the petitioner submitted a representation, dated 02.04.2014, meeting all the charges. However, even after receipt of the representation, by impugned order, the first respondent proposed to convert the disciplinary proceedings initiated against the petitioner under Rule 17(a) of Tamil Nadu Civil Services (Disciplinary and Appeal) Rules into that of one under Rule 17(b) of Tamil Nadu Civil Services (Disciplinary and Appeal) Rules. Following the impugned order of conversion, dated 23.04.2014, the first respondent passed another order on 23.04.2014 suspending the petitioner from service.