D. Radhakrishnan vs LIC of India

P. Sathasivam, J.—This above writ appeal is directed against the order of the learned single Judge dated 15.04.2004 made in W.P. No.

8325 of 1997, in and by which the learned Judge dismissed the writ petition filed by the petitioner/appellant.

Heard Mr. R. Singaravelan, learned counsel for the appellant.

In view of the limited issue raised, there is no need to refer all the factual details as stated in the affidavit and the memorandum of grounds of

appeal. It is not in dispute that when charges were framed against the petitioner/appellant for tampering the School records and producing false

certificate, the appellant admitted his guilt for having committed such act and also accepted the charges. No doubt, it is stated that he accepted the

charges and pleaded guilty on the hope that some leniency would be shown to him in the matter of punishment. However, on the basis of his

admission and considering the gravity of the proved charge, he was removed from service. It is also not in dispute that his appeal against the

removal was dismissed; against which he preferred a review, which was not forwarded to the authority concerned.

Before the learned single Judge, no argument was advanced regarding the charges or the punishment, however, prayed for permission to submit

a memorial before the Chairman, LIC. It is brought to our notice that the memorial should be submitted within six months from the date on which

the person receives the copy of the removal order. The learned single Judge taking note of the conduct of the person, who tampered the School

records, rejected the said contention. Even before us, the learned counsel for the appellant submitted that direction may be given for presentation

of memorial / representation to the concerned authority.

Considering the admitted factual position and in view of the fact that all the relevant facts were considered by the appellate authority and the

learned Judge, we do not find any valid ground to consider such request. On the other hand, we are in agreement with the conclusion arrived at by

the learned Judge. Hence, the appeal fails and the same is dismissed. No costs. Consequently, connected WAMP., is also dismissed.