LAWS(MAD)-2012-6-122

R.SADAYAPPAN Vs. PRINCIPAL COMMISSIONER AND COMMISSIONER OF REVENUE ADMINISTRATION

Decided On June 18, 2012
R.SADAYAPPAN Appellant
V/S
PRINCIPAL COMMISSIONER AND COMMISSIONER OF REVENUE ADMINISTRATION Respondents

JUDGEMENT

(1.) THE petitioner was appointed as Village Administrative Officer on 14.03.1984. He worked as Village Administative Officer at Pakkanadu Village, Sankari Taluk, Salem district from 27.11.1986 to 02.06.1988. There were complaints against the petitioner which resulted in Directorate of Vigilance and Anti Corruption department, to conduct investigation into the allegations. The matter was referred to Tribunal for disciplinary proceedings for holding departmental enquiry.

(2.) THE submission of the petitioner, is that he belongs to scheduled caste, and on account of his caste, there was some misunderstanding between him and the Villagers of Pakkanadu Village. Thiru Madesh, a powerful and influential politician who was former President of the Pakkanadu Village Panchayat, instigated the Villagers to send false complaints against the petitioner, alleging that he had demanded and accepted illegal gratification.

(3.) IT is alleged that Thiru Madesh had motive against the petitioner, on account of the complaint filed by the petitioner with the police under P.C.R. Act which was enquired by the police.