J HARIDOSS Vs. ADDITIONAL SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THE petitioner has approached this Court with the prayer for issuance of writ in the nature of Certiorari to quash the charge sheet dated 04.04.2001 relating to P.R.No.113 of 1999 and further to direct the respondents to permit the petitioner to cross examine the prosecution witnesses and produce defence witnesses.

(2.) THE petitioner being a guilty of serious misconduct, was issued a memo of charge levelling 11 charges.

(3.) THE plea of quashing the charge sheet cannot be accepted, as it is for the employer to hold an enquiry on the allegations levelled against an employee. THEre are no allegation of malafide against any individual, therefore, no ground is made out to interfere with the charge sheet issued to the petitioner. THE charge sheet cannot be questioned on the plea raised in the petition.