R. MADHAVI Vs. VIGILANCE OFFICER/GENERAL MANAGER

JUDGEMENT

(1.) This Writ Petition has been filed challenging the charge memo dtd. 12/11/2014 in Charge Memo No.CMWSSB/ P&A / VC2 / 24193/ 2013 on the file of the first respondent.

(2.) Heard the learned counsel appearing for the petitioner and perused the materials available on record.

(3.) The petitioner was appointed as an Assistant Engineer in the year 1991 and thereafter she was promoted to the post of Assistant Executive Engineer in the year 2013 and now she is working as Assistant Executive Engineer-GIS, Office of the Superintendent of Engineer (Planning and Design), CMWSS Board, Chennai. She was implicated in a criminal case in Crime No.5 of 2013 on the file of the Special Investigation Cell, Vigilance and Anti-corruption, Chennai, for the offence under the provisions of Prevention of Corruption Act, 1988. Pursuant to the said case, the petitioner was subjected to criminal trial in C.C.No.2 of 2015 on the file of the Special Court for cases under the Prevention of Corruption Act, Chennai. Pursuant to the said FIR, the petitioner was served with a charge memo dtd. 12/11/2014. However, after serving the charge memo, no enquiry was conducted.