DEPUTY INSPECTOR GENERAL OF POLICE Vs. K CHANDRASEKARAN

JUDGEMENT

(1.) The learned counsel for the petitioners seeks to challenge the order of the State Administrative Tribunal dated 02.11.2001 in O.A.No.1901 of 1999, in and by which the Tribunal quashed the charge memo issued to the first respondent herein in P.R.No.9/99 dated 12.01.1999 on the ground that the same was vague in all respects.

(2.) On a perusal of the charge memo, we find that the Tribunal was perfectly justified while stating that the charge memo was vague. We also find that there is absolutely no reference to any particular individual with reference to whom the first respondent was stated to have adopted an avoiding attitude in order to save the said individual from being proceeded against by way of appropriate criminal action.

(3.) In such circumstances, we do not find any fault with the perception of the said Administrative Tribunal in holding that the vagueness of the charge memo itself called for interference. The order impugned in this writ petition cannot therefore be interfered with. Further, we also find that the order impugned in this writ petition was passed on 2nd November, 2001 and the present writ petition has been filed in June,2004 and the first respondent is also stated to have retired from service in the mean time. Therefore, we do not find any merit in the writ petition.