THIRUVENGADATHAN Vs. CHAIRMAN, ADMINISTRATIVE OFFICE

JUDGEMENT

(1.) THE petitioner prays for issuance of a Writ in the nature of Certiorari to quash the Charge Memo dated 27.4.2012 issued for violating Regulations 18 and 20 of the Pandyan Grama Bank Staff (Officers & Employees) Service Regulations 2010, which is punishable as per Regulation 39(1)(b) of the said Service Regulations.

(2.) THE petitioner has challenged the impugned charge memo on the ground that the charge sheet was issued to the petitioner 2 days prior to the date of attaining the age of superannuation. It is submitted that while allowing the petitioner to superannuate on 30.4.2012, the petitioner was not retained in service nor was placed under suspension so as to continue with the departmental proceedings. It is, therefore, not open to the respondent to continue the departmental proceedings after retirement of the petitioner.

(3.) ON considering, I find no force in this Writ Petition. Regulation 45 of of the Pandyan Grama Bank Staff (Officers & Employees) Service Regulations 2010 reads as under: