M R SUBRAMANYAM Vs. COMMANDANT MADRAS ENG GROUP AND CENTRE

JUDGEMENT

(1.) In this writ petition notice was issued to the respondents to show cause as to why rule should not be issued. It has come up for preliminary hearing under 'B' Group after respondents have been served and represented. Therefore, the matter is taken up for final hearing by consent of Counsel.

(2.) The petitioner was a civilian employee, serving in the Madras Engi. neer Group and Centre, Bangalore. He was employed as a cook at the said centre. Certain allegations were made against the petitioner stating that he was collecting funds unauthorisedly for the Civilian Employees Association and that he had therefore contravened the provisions of R. 12 of the Central Civil Services (Conduct) Rules, 1964, (hereinafter referred to as the Rules).

(3.) In terms of the Rules, he was served with charge memo, dated 6-7-1970 and was called upon to show cause against his misconduct as stated above. An enquiry under R. 14 of the (CCA) Rules, 1965 was held and the petitioner denied the allegation against him and contended that the said enquiry was irregular. But nevertheless, as per the result of the said enquiry, his services were terminated in violation of Art. 311(2) as alleged with effect from 3rd July, 1978.