R MARIAPPAN Vs. DISTRICT REVENUE OFFICER

JUDGEMENT

(1.) The petitioner prays for the issuance of a writ in the nature of certiorari to quash the charge memo Na. Ka. No. A3/17300/2009 dated 13.11.2011 on the ground of delay in issuance of a charge memo. The translated copy of the charge memo reads as under:

(2.) The petitioner joined the Revenue Department of the Government of Tamil Nadu as Junior Assistant in the year 1973. The petitioner is now working as Revenue Inspector.

(3.) It is submitted that the petitioner was falsely implicated in the criminal case involving loss to the State Bank of Travancore, Kottayam Branch where the three borrowers viz., Ajay Kumar, Fakruddin and K.J. Joseph belonging to Kerala are said to have committed illegalities and cheated the Bank. The petitioner was also the one of the accused in the criminal case. The petitioner has already attained the age of superannuation, but he was not allowed to retire and placed under suspension because of pendency of the departmental proceedings against the petitioner.