D. SHANMUGASUNDRAM Vs. DEPUTY INSPECTOR GENERAL OF REGISTRATION

JUDGEMENT

(1.) This Writ Appeal is filed against the order of the learned Single Judge in W.P.No.15965 of 2017 dtd. 13/9/2022, insofar as the challenge to the Charge Memo was rejected on the premise that, the writ petition against Charge Memo ought not to be entertained.

(2.) Brief Facts: The appellant was appointed as Junior Assistant in the year 1975 and promoted to the post of Sub-Registrar, Grade-I during the year 1999. He reached the age of Superannuation on 30/6/2017 A.N. While so, a Charge Memo dtd. 16/6/2017 was issued against the appellant, 14 days prior to his date of retirement. The allegation levelled against the appellant is that he undervalued certain documents, which were presented for registration, resulting in financial loss to the State Exchequer to the tune of Rs.39,19,219.00 (Rupees Thirty Nine Lakhs Nineteen Thousand Two Hundred and Nineteen only). Details regarding the documents, which were undervalued at the time of registration were set-out in the Annexure to the Charge Memo furnished to the appellant.

(3.) The appellant herein challenged the Charge Memo by way of writ petition in W.P.No.15965 of 2017 and the same came to be dismissed by the learned Single Judge on the premise that the writ petition against Charge Memo ought not to be entertained. The relevant portion of the order is extracted hereunder: