V MANIVANNAN Vs. SUPERINTENDING ENGINEER

JUDGEMENT

(1.) The prayer in the writ petition is to quash the charge memo dated 30.12.2005 issued against the petitioner for the alleged production of bogus Diploma Certificate.

(2.) The grievance of the petitioner is that the petitioner was already proceeded with for the alleged production of bogus Diploma Certificate and an order dated 15.12.2005 was passed by the Superintending Engineer, Chennai Electricity Distribution Circle/North, Chennai-2, reverting the petitioner to the post of Wireman, by revoking the order of suspension passed earlier. The petitioner also joined in the reverted post as Wireman. In spite of the same, after 15 days, the impugned charge memo was issued calling for explanation from the petitioner for the very same charge of production of bogus Diploma Certificate.

(3.) The learned Counsel for the petitioner submitted that the petitioner having been already proceeded with for the alleged production of bogus Diploma Certificate and the punishment having been imposed, the respondent is not justified in again issuing the impugned charge memo for the very same allegation and the said action of the respondent amounts to double jeopardy.