T SARAVANAN Vs. SUPERINTENDENT OF POLICE RAILWAYS AND DEPUTY SUPERINTENDENT OF POLICE RAILWAYS, COIMBATORE SUB DIVISION

JUDGEMENT

(1.) Heard the learned Counsel appearing for the Petitioner and the learned Special Government Pleader appearing for the Respondents.

(2.) The learned Counsel for the Petitioner had submitted that a Charge Memo, dated 16.08.2005, had been issued by the first Respondent, against the Petitioner, alleging that the Petitioner had moved out of Jolarpet, which was the head quarters, during the period of his temporary suspension from service.

(3.) The learned Counsel for the Petitioner had further contended that since the Criminal case against the Petitioner is pending on the file of the Special court, Coimbatore, with regard to certain charges levelled against the Petitioner, the disciplinary proceedings against the Petitioner, based on the Charge Memo, dated, 16.08.2005, should not be proceeded with.