K RAJAPPAN Vs. CHAIRMAN TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) THE petitioner prays for the issue of Writ of certioranfied Mandamus calling for the records of the 3rd respondent in (1) Letter No. 1973/Admn/II A2/F-Dp 971 dated 26.11.1997 (2) Memo No. SE/S/Admn. 1/C7/F/DP (O) " MISC/880/85 dated 12.11.1985 and the second respondent in (3) Memo No. RCE/T/Admn.B/DP/Cont. 180 dated 5.4.1986, quash the same and reinstate the petitioner in service with consequential benefits.

(2.) THE petitioner was initially appointed as Helper in the respondent Electricity Board and subsequently as Assistant on 22.12.1981. THE petitioner was placed under suspension on 5.3.1985 as enquiry into grave charges of misappropriation of Board's money was contemplated. Charges were framed against the petitioner, an enquiry officer was appointed, the enquiry was completed after affording opportunity to the petitioner. THE report of the enquiry officer was also communicated to the petitioner and the petitioner was called upon to state his objection.

(3.) THE only point that has been raised is that consequent to the acquittal by the Criminal Court, the order of dismissal should have been set aside and he should have been reinstated into service.