(1.) THE petitioner is working as an Assistant Inspector of Labour Circle - II, Thanjavur. She was served with a charge memo issued by the second respondent on 11.06.2014 framing the following charges against her.
(2.) A criminal case has also been registered against the petitioner in Crime No.10/2013 on the file of the Inspector of Police, Vigilance and Anti -Corruption, Thanjavur for offence under Section 13(2) read with 13(1)(d) of the Prevention of Corruption Act, 1988 and after investigation, charge sheet was laid against the petitioner and the gravaman of the charge is as follows: -
(3.) THEREFORE , the present Writ Petition is filed by the petitioner seeking to quash the charge memo dated 11.6.2014 issued against the petitioner by the second respondent on the ground that the allegations made in the charge memo issued by the second respondent and the allegations made in the charge sheet in the criminal case are identical and if the petitioner is directed to give his explanation to the charge memo that may expose him in the criminal case and his explanation may be used against him in the criminal case and therefore, the charge memo is liable to be quashed.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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