K ELANGOVAN Vs. DIVISIONAL SECURITY COMMISSIONER, RAILWAY PROTECTION FORCE, INSPECTOR, RAILWAY PROTECTION FORCE

JUDGEMENT

(1.) The Petitioner has approached this Court, with a prayer for issuance of a Writ, in the nature of Prohibition, restraining the Respondents, to pursue the Departmental proceedings against the Petitioner, till the disposal of the criminal case, pending in the Court of learned Special Court, CBI, Madurai in C.C. No. 3 of 2005.

(2.) The Petitioner joined as Constable in Railway Protection Force during the year 1978, and rose to the rank of Sub Inspector in the year 2002. The Petitioner claims, that he has unblemished record of service, and on several occasions, was appreciated by the superiors.

(3.) The Petitioner while serving as Assistant Sub Inspector in the year 1995, had booked a criminal case against Thiru. Bose Nadar, for illegally dealing with the railway properties under the guise of selling old iron scrap.