K S MASTHAN Vs. DISTRICT COLLECTOR AND ORS

JUDGEMENT

(1.) By consent of the learned counsel on either side, this writ petition itself is taken up for final disposal.

(2.) Heard Mr.B.Thingalaval for Mr.G.Sankaran, learned counsel for the petitioner, Mr.V.R.Kamalanathan, learned Additional Government Pleader for the 1st respondent and Mrs.V.M.Velumani, learned Special Government Pleader appearing for the 2nd respondent.

(3.) The challenge in this writ petition is to a show cause notice issued by the 1st respondent in Na.Ka.No.2488/2011/TP3 dated 27.08.2011, calling upon the petitioner to explain to the charges framed against him within a period of seven days, otherwise, under the relevant rules, final orders will be passed and the petitioner seeks to quash the same as illegal.