M. GOPALAKRISHNAN Vs. THE PRINCIPAL SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) Introductory : -

(2.) THE petitioner functioned as Special Officer of Tamil Nadu Secretariat Typist and Steno Typist Cooperative Housing Society for the period from 25 May 2001 to 30 July 2002. The respondent after a period of ten years, issued a charge memo to the petitioner on 18 May 2012, alleging that he connived with the former President of the society for allotment of plots to outsiders, ignoring the fact that allotment was made by the then president during his tenure and only after the expiry of his tenure, the petitioner took charge as Special Officer.

(3.) THE then president Thiru.S.Sundar has allotted housing plots to nonmembers by creating false records. Allotments were made prior to assumption of charge by the petitioner. The petitioner appears to have executed 28 documents after satisfying that allottees have paid full cost pursuant to the order of allotments and related agreements.