DHANDAPANI Vs. VIGILANCE COMMISSIONER

JUDGEMENT

(1.) The Writ Petition has been filed seeking orders to call for the records in proceeding No.PE.No.11/ 2020 /RDP/ TR, dated 09.03.2020, on the file of the

(2.) The petitioner is working as Assistant Director in Rural Development Department, Trichy District. According to the petitioner, there existed property dispute between him and his brother/9th respondent herein and that the 8th respondent, on the instigation of his friend 9th respondent, had filed numerous complaints against him to various authorities. The 8th respondent has filed a petition in Crl.O.P.(MD)No.30288 of 2019 before this Court under Section 482 Cr.P.C., for directing the Director of Vigilance and Anti Corruption Wing, Chennai, to take further action on the basis of the complaint, dated 15.07.2019 given by the 8th respondent herein and that this Court, after hearing the learned Additional Public Prosecutor, has passed an order, dismissing the criminal original petition with a direction to the 8th respondent to appear before the Director of Rural Development and Panchayat Raj, Chennai and to lodge a detailed complaint along with relevant documents.

(3.) It is the specific case of the petitioner that as per the orders of this Court, 8th respondent has filed a detailed complaint before the 4th respondent, who in turn, directed the District Collector, Trichy/5th respondent herein to conduct enquiry, who in turn appointed a Joint Director of Rural Development/ Mahalir Thittam, Trichy as Enquiry Officer, that the Enquiry Officer has issued a notice, dated 07.02.2020, and called for the entire service particulars and property statements of the petitioner, that he conducted enquiry and inspected the petitioner's village and that the enquiry was in final stage at the time of filing the above writ petition.