P K DURAIRAJ Vs. CHENNAI PORT TRUST

JUDGEMENT

(1.) The petitioner challenges the charge memo dated 20.11.2000 issued by the respondent, to quash the same and to forbear the respondent from proceeding further pursuant to the said charge memo.

(2.) Under the impugned charge memo dated 20.11.2000, it has been alleged that while the petitioner was working as Additional Chief Mechanical Engineer of Electrical and Mechanical Department of Chennai Port Trust, he was arrested and remanded to judicial custody from 23.8.2000 under various sections of Indian Penal Code and Dowry Prohibition Act. According to the respondent, the petitioner indulged in the misconduct of demanding dowry and abetting in taking dowry and thereby attracted police action against him, apart from arrest and retention under the various provisions of Indian Penal Code and Dowry Prohibition Act and that a crime has been registered in Crime No.27 of 2000 in the All Women Police Station, Chennai-6 and therefore, that will amount to criminal offence involving moral turpitude and subversive of discipline or of good behaviour falling under Regulations 4(17) and 4(20) and contravention of Regulations 10(7)(i) and 10(7)(ii) as well as 3(1)(iii) of Madras Port Trust Employees' (Conduct) Regulations, 1987.

(3.) The above referred to provisions read as under:-