M. PAULPANDI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This Writ Petition is filed challenging the Notice, dtd. 20/2/2024 issued by the Respondent. By the said Notice, the Respondent being the Disciplinary Authority, had considered the findings of the Commissioner for Disciplinary Proceedings, Madurai (the Enquiry Authority), and disagreed with the findings and holds the charges as proved for the reasons stated in the Annexure to the impugned Notice. Therefore, the Petitioner is called upon to submit further Representation regarding the same within 15 days from the date of receipt of the said Notice.

(2.) The Petitioner's case is that he is working as Assistant Inspector General of Registration (Zonal) Madurai. A surprise check was held on 12/1/2018 jointly by the Vigilance and Anti-Corruption and the District Deputy Inspector Cell Officer when the Petitioner was working as District Registrar, Madurai South. Thereafter, a charge Memorandum, dtd. 26/6/2019 containing two charges was issued against the Petitioner. The said charges read as follows:

(3.) The Petitioner denied the charges against him. The Petitioner's explanation was not accepted and the matter was referred for enquiry to the Commissioner of Departmental Enquiries, Madurai. After a detailed oral enquiry, the Enquiry Officer found that on appreciation of evidence of PWs 1, 2, 5, 6 and 7 and Investigating Officer PW17, the charges against the Petitioner as not proved. Two years after the Report, now the present ShowCause Notice is issued.