N S PADMANABHAN Vs. EDCIL INDIAR LTD

JUDGEMENT

(1.) VIDE the instant petition, the petitioner seeks quashing of the charge sheet/memorandum dated 14.05.2012, as being arbitrary, unreasonable, in excess of jurisdiction and being violative of Article 14 as well as Article 20 (2) of the Constitution of India.

(2.) MR. P. Venkataramani, learned senior counsel appearing on behalf of the petitioner has submitted that the impugned charge sheet has been issued on the very same set of facts/allegations, on which the Competent Authority had already sought for clarification from the petitioner and having considered the detailed reply submitted by the petitioner, the Competent Authority i.e. CMD of the respondent corporation was pleased to close the matter vide its order dated 14.07.2009, having found no substance in the allegations made therein against the petitioner.

(3.) SIMILAR view has also been taken by the Hon'ble Supreme Court in Union of India & Anr. Vs. Kunisetty Satyanarayana (2006) 12 SCC 28.