N G RATHINASELVAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS writ petition has been filed, challenging the order impugned dated 29.6.2010, by which, the petitioner has been removed from service by compulsory retirement.

(2.) THE petitioner herein was issued with Charge Memo dated 26.10.2005, during the period, he was working as Assistant Divisional Engineer, (Highways) Tirukovilur. THE charges are to the effect that the petitioner colluded with other employees and committed serious irregularities by way of making false entries in the godown log book regarding the purchase and utilisation of bitumen, apart from preparing bogus bills, causing huge loss to the Government. THE petitioner gave his explanation dated 26.11.2005. Not being satisfied with the explanation given by the petitioner, an Enquiry Officer was appointed.

(3.) RELIANCE was also made on the judgment of this Court rendered in W.P.No.13551 of 2007 dated 18.01.2011, wherein this Court has held that when the Delinquent Officer gives his reply, the same will have to be considered by the Disciplinary Authority while making final decision by way of speaking order.