G.V. KUMAR Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) This Writ Petition has been filed challenging the charge memo issued on the petitioner by the proceedings of the respondent dated 28.08.2009 and consequently to permit the petitiioner to retire from service and to pay him with all the attendant benefits.

(2.) The case of the petitioner is that he was working as a Special Tahsildar in the Land Acquisition Department, Poonamallee. During his tenure, an Assistant named Raniammal is said to have mis- appropriated certain amounts by misusing the Demand Drafts that were kept in the office and thereby, a total sum to the tune of Rs.1,62,49,624/- is said to have been mis appropriated.

(3.) A charge memo was served on the petitioner on 28.08.2009 and the petitioner was also not allowed to retire from service. Since no final decision has taken place in the Departmental proceedings for the last 10 years, the present Writ Petition has been filed before this Court mainly on the ground that the charge memo is no more sustainable on the ground of inordinate delay in completing the disciplinary proceedings.