R.SELVAM Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The instant writ petition is one for a Certiorarified Mandamus calling for the records relating to the charge memo dated 17.02.2015, issued by the Director of Land Reforms, Ezhilagam, Chepauk, Chennai, vide reference No.A1/1289/2015 (L.Ref), and quash the same and direct the respondent to promote the petitioner to the post of the Deputy Collector / Assistant Commissioner-I in the office of the 3rd respondent.

(2.) The writ petitioner joined the service in the office of the Director of Land Reforms as Junior Assistant. He was regularized by an order dated 11.02.1992. He was promoted as Assistant and later as Superintendent. The writ petitioner was deployed to undergo training as Tahsildar from 28.07.2010 and directed to go to Tiruvannamalai District. The training was completed. The writ petitioner was entitled to promote as Deputy Collector. While so, on 17.02.2015, a charge memo (impugned herein) was served on him.

(3.) Since the charges has been initiated against the writ petitioner, the petitioner was not considered for promotion from the post of Superintendent to the post of Assistant Commissioner which is equivalent to that of Deputy Collector. The instant writ petition is for quashing the said charge memo. There are two main challenges in the writ petition. The first is that the charge memo is vitiated by malafides. It is alleged that the 4th respondent Mr.A.V.Nandhakumar, wanted to favour his wife Tmt.N.Lakshmi for the next promotion.