P.RAJENDRAN Vs. PRINCIPAL SECRETARY

JUDGEMENT

(1.) The relief sought for in the present writ petition is for a direction to the first respondent to take appropriate disciplinary action against the third respondent for his deliberate and wilful misappropriation of the revenue of the respondent / Transport Corporation, on the basis of the writ petitioner's representation, dated 31.05.2019.

(2.) The writ petitioner was an employee of the respondent / Transport Corporation served in the rank of Senior Superintendent and after completing 34 years of service, he was allowed to retire from service on 31.05.2016. He had submitted a representation to the competent authorities setting out certain grave and serious allegations against the third respondent, who is now working as Joint Managing Director of the Tamil Nadu State Transport Development Finance Corporation Limited, Triplicane, Chennai. The allegations set out in the representation as well as in the affidavit filed in support of the writ petition reveal that there were misappropriations and several illegalities and irregularities in dealing with the Transport Corporation funds and other allegations are also stated in the affidavit.

(3.) This Court is unable to neglect the allegations set out in the complaint submitted by the writ petitioner on account of the fact that the writ petitioner was employed as Senior Superintendent in the respondent / Transport Corporation and the allegations narrated in the complaint prompted this Court to consider the writ petition on hand for the limited purpose of directing the competent authorities to conduct an enquiry. Undoubtedly, the complaint contains certain allegations. However, the nature of the allegations seems to be very serious and already brought to the notice of the higher officials. Under these circumstances, the higher officials ought to have conducted an enquiry or investigation for the purpose of culling out the truth behind the allegations or ascertaining the genuinity of the allegations raised in the complaint.