S. KUMARESAN Vs. INSPECTOR GENERAL OF REGISTRATION

JUDGEMENT

(1.) W.P.(MD) No.9900 of 2024 has been filed challenging the impugned Order of the Second Respondent in No.639/A1/2024, dtd. 26/3/2024 and the Consequential impugned Order of the Third Respondent in Na.Ka. No.1948/A1/2024, dtd. 1/4/2024.

(2.) Heard Mr. T. Lajapathi Roy, learned Senior Counsel, for the Petitioner and Mr. Veerakathiravan, the learned Additional Advocate General for the Respondents.

(3.) The Petitioner, who is working as Sub-Registrar was placed under suspension and was given with a Charge Memo and consequent thereof an Enquiry Officer was appointed for conducting an enquiry on the allegations made against the Petitioner and he was called upon to appear before the Enquiry Officer. The Petitioner had chosen to challenge all the four proceedings by way of these three Writ Petitions.