P KUMARESAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The prayer sought for in the Writ Petition is to call for the records of the first respondent in Charge Memo No. 48347/Estt/DP/A2/2009 dated 21.10.2013 and quash the same.

(2.) Brief facts of the case:

(3.) The learned counsel appearing for the petitioner submitted that on 11.09.2009 at about 2.30 hrs to 7.45 hrs the District Inspection Cell Officer, Chennai namely S.Mohan had conducted surprise check along with vigilance officials in the office of TWAD Board head office, wherein the monthly meeting was conducted by the Chairman & Managing Director, TWAD Board for all the Superintending Engineers and Executive Engineers who are working in moffusil districts and the petitioner himself is a participant. Based on the complaint preferred by S.Mohan, Inspection Cell Officer, a criminal case was registered in Crime No. 30/2009 dated 11.09.2009 under Sections 7 & 13(2) r/w 13(1)(d) of the Prevention of Corruption Act for the allegation that the petitioner demanded and accepted illegal gratification from the Superintending Engineers namely G.Blasubramanian and M.Ravichandran on 11.09.2009.