R. KALAISELVI PRESIDENT Vs. THE DISTRICT COLLECTOR

JUDGEMENT

(1.) HEARD both sides.

(2.) THE Petitioner has focussed in the instant Writ of Mandamus in calling for the records relating to the show -cause notice of the First Respondent, dated 10.6.2014 in A6/5363/2012 and to quash the same. Further, he has sought for passing of an order by this Court in directing the First Respondent to conduct an enquiry by providing sufficient opportunity to him after serving Enquiry Report of the Third Respondent to the Petitioner and other related documents.

(3.) ACCORDING to the Petitioner, one P.Lakshmanan gave a complaint against him as though certain violations were committed by him while discharging his duty as President. As such, enquiry was conducted by the Fifth Respondent and it was categorically held that the charge of grant of approval was done prior to the assumption of office and subsequently, the same was cancelled by means of Resolution, dated 23.02.2012. That apart, the name of the beneficiaries of the scheme Green House was also subsequently cancelled. At this stage, the grievance of the Petitioner is that for the reasons best known to the First Respondent, another Enquiry Report was submitted without any fresh enquiry being made by him.