P RAMADOSS Vs. STATE

JUDGEMENT

(1.) Heard both sides.

(2.) The Petitioner in all these Writ Petitions was employed as Fertilizers Assistant -cum- Clerk in Chakramallur Primary Agricultural Co-operative Bank. A Criminal case was registered in FIR No.2 of 2007 against the petitioner on the basis of the complaint lodged by the Deputy Registrar of Co-operative Societies, Vellore with CCIW Police. Thereafter pursuant to the FIR No.2 of 2007 in which the petitioner's name finds a place at Serial No.18, investigation was conducted by the first respondent, Inspector of Police, CCIW, Vellore. A charge sheet has been laid before the Judicial Magistrate II, Vellore in C.C.Nos.439 of 2007, and 27,28,31,29,30. The petitioner has come forward with these Writ Petitions to challenge the charge sheets on the ground that there is no case made out in respect of the petitioner.

(3.) Mr.S.Venkataraman learned counsel for the petitioner submitted that when the matter was admitted on 07.10.2009 and after notice the third respondent society has filed a counter affidavit dated 17.12.2009 and sought for earlier disposal of the Writ Petitions. In view of the inter connectivity among all the Writ Petitions, the matters were heard together and a common order is passed.