A SELVAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS judgement shall dispose of the following writ petitions, viz.,

(2.) CONSEQUENTLY, finding no merit in these writ petitions, they are ordered to be dismissed. However, keeping in view the fact that charge sheets against the petitioners are pending, respondents are directed to conclude enquiry within a period of one year of the receipt of certified copy of this order. The petitioners are directed to co-operate in concluding the enquiry. It is made clear that in case, the petitioners do not co-operate with the enquiry, it will be open to the Enquiry Officer to proceed ex-parte against the petitioners. It is also made clear that if enquiry is not concluded within stipulated period, it would be deemed to have been dropped.