STATE OF TAMIL NADU Vs. R N JAGADEESAN

JUDGEMENT

(1.) This petition is directed against an order made on review application filed by the State seeking review of the order made by the Tribunal on 27.01.1994 on four original applications filed by the first respondent.

(2.) The first respondent had entered the Jail Subordinate Service as Carding Master on 20.01.1969 and from the year 1985 he was functioning as Factory Manager in the selection grade. The Government on 11.06.1990 directed the upgradation of post of Factory Manager to that of Additional Superintendent of Prisons (Factory), but before that order could be given effect to, that order was directed to be kept in abeyance by a further order made on 01.10.1990.

(3.) Prior to the order of June 1990, a domestic enquiry had been initiated against the respondent in the year 1988 on charges of possessing assets disproportionate to his known means of income. Five charges were framed against him. The enquiry officer found those charges as having been proved and submitted his minutes to the Government. On receipt of those minutes, the first respondent was suspended by the Government on 12.12.1991.