P.VASUDEVAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) These writ petitions have been filed by the petitioners to quash the Disciplinary proceedings initiated against the petitioners vide Charge Memo "Roc.No.24222/2018/W2" dated 29.01.2019, on the file of District Collector, Salem as illegal and against principles of natural justice and consequently, to direct the respondents to include the petitioners name in the Approved List of Persons eligible to be promoted for the post of Block Development Officers during the year 2019-20, in Salem District.

(2.) The case of the petitioners is that the petitioners serving as Deputy Block Development Officers in Salem District. While they were in service, due to intolerable pain and personal reasons, the petitioners applied for casual leave from 22.01.2019 to 25.01.2019 and 22.01.2019 to 26.01.2019 respectively and the petitioners undergone leave for the said period, the same was not rejected by the BDO Office. Due to petitioners leave period, the Government employees associations called for an indefinite strike from 22.01.2019. Although, the petitioners were not connected with the strike. However, the District Collector has collected the details that who are all on leave and unjustly initiated proceedings against the petitioners without ascertaining the fact that the petitioners were on leave due to genuine medical reasons and personal reasons they were not participated in the indefinite strike. Challenging the charge memo dated 29.01.2019, these writ petitions have been filed before this Court.

(3.) The learned counsel for the petitioners would submit that the petitioners submitted applications on 21.01.2019 for casual leave due to intolerable pain and personal reasons from 22.01.2019 to 25.01.2019 and 22.01.2019 to 26.01.2019 respectively. He further submit that the petitioners were not participated in the indefinite strike, however, they were wrongly implicated and issued charge memo dated 29.01.2019. Hence, he prayed for allowing these writ petitions.