N MANOHARAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner joined as Assistant Engineer in the Highways & Rural Works Department on 15.10.1980. He was sent on deputation to Panchayat Union and worked for 4-1/2 months in Mangalore Village and thereafter worked in Nallur Panchayat Union from 01.04.1981 to 31.03.1982. During that period, he had worked under the Assistant Divisional Engineer of the Panchayat Union. Due to the heavy rain and cyclone in 1983, out of 82 culverts, 6 culverts were washed away. THErefore, a charge memo was issued on 29.06.1984 and the following charges were made.

(2.) THE petitioner submited his explanation, denying the charges on 29.08.1987. Along with the petitioner, the Junior Engineer, Thiru.Balasubramaniam and the Assistant Divisional Engineer Thiru.G.Munusamy, were also issued charge memos.

(3.) NO counter affidavit is filed.