K. SELVARA Vs. ADDITIONAL DIRECTOR

JUDGEMENT

(1.) THE challenge in this writ petition is against the charge memo issued by the first respondent, dated 20.12.2004.

(2.) THE case of the petitioner is that he was originally appointed as 'Field Surveyor' in the year 1965 and promoted as 'Sub Inspector of Survey' in the year 1984. He retired on 30.06.2002 on attaining the age of superannuation. The Assistant Director of Survey & Land Records, Dindigul, through his proceedings, dated 27.06.2002 permitting the petitioner to retire. Thereafter, the present charge memo came to be passed in the year 2004.

(3.) THE learned Government Advocate appearing for the respondents submits that because of stay granted by this court, further enquiry could not be proceeded against the petitioner, pursuant to the issuance of the charge memo.