S KALEESHWARAN Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) HEARD both sides.

(2.) BOTH the writ petitions are filed against a charge memo dated 21.02.2009 framed by the District Collector, Sivagangai, the second respondent herein against the two petitioners.

(3.) IT was contended that the allegation made against the petitioner related to incidents which had taken place during the year 1995 and since more than 14 years have elapsed, the petitioner was prejudiced in the conduct of the enquiry. In this context, the petitioner placed reliance upon the judgment of the Supreme Court in the case of of P.V.Mahadevan v. M.D.,Tamil Nadu Housing Board reported in 2005 (4) CTC 403.