T. LOKESH Vs. THE GENERAL MANAGER

JUDGEMENT

(1.) THE petitioner is a Salesman in TASMAC Shop No. 8914 in Thiruvallur District. He was placed under suspension by the second respondent, by his proceedings in Se.Mu.Ka. No. A2 -2997 -2010, dated 01.10.2010 on the allegation that the petitioner had committed misconduct by adulterating the liquor sold in the shop. A charge memorandum was issued to him by the second respondent, by his proceedings in Na.Ka. No. A2/2997/2010, dated 01.10.2010. But neither the suspension order was revoked nor any final order was passed in the said disciplinary proceedings. Therefore, the petitioner filed a writ petition before this Court in W.P. No. 24776 of 200, seeking to quash the charge memorandum. This Court, by an order dated 10.11.2010, issued a direction to the respondents to finalise the disciplinary proceedings and to pass appropriate orders, within a period of eight weeks from the date of receipt of a copy of the order. Thereafter, the second respondent, by his proceedings in Se.Mu.Ka. No. A2 -2997 -2010, dated 12.01.2011 passed an order dismissing the petitioner from service. This order was passed without even holding any enquiry into the charges as directed earlier by this Court.

(2.) THEREFORE , the petitioner filed yet another writ petition in W.P. No. 25455 of 2013 before this Court challenging the said order, dated 12.01.2011. During the course of hearing of the said writ petition, it was submitted by the learned counsel for the respondents that the petitioner had already filed an appeal against the above said order before the Senior Regional Manager, TASMAC. Therefore, this Court disposed of the said writ petition, by order dated 12.09.2013, directing the Senior Regional Manager to dispose of the appeal, within a period of six weeks from the date of receipt of a copy of the order.

(3.) THIS writ petition has come up today for admission. I have heard the learned counsel for the petitioner and Mr. S. Muthuraj, learned Standing Counsel appearing for the respondents. I have also perused the records carefully.