CHANDRAKUMAR THOMAS Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THIS writ petition has been brought forth by the petitioner seeking a writ of certiorari to quash the charge memo in P. R. No. 18/2005 (C. No. 237920/gbv (2)/2004) dated 8. 1. 2005 and also the Letter No. 124330/pol. 2/2005-1 dated 26. 4. 2006, of the first respondent.

(2.) THE affidavit in support of the petition and the counter affidavit are perused. The Court heard the learned Counsel on either side.

(3.) THE admitted facts are as follows: (a) The petitioner, on promotion as Deputy Superintendent of Police with effect from 8. 3. 2004, was serving as Assistant Commissioner of Police. A charge memo was served upon him for initiating disciplinary proceedings under Rule 17 (b) of the Tamil Nadu Civil Services (D. and A.) Rules dated 8. 1. 2005. Three charges were levelled against him which would run as follows: