G BALRAJ Vs. DIRECTOR OF POLICE

JUDGEMENT

(1.) THIS writ appeal has been filed against the impugned judgment of the learned single Judge dated 29. 12. 2004. The petitioner only challenged the charge sheet. The petitioner was the Assistant Commissioner of Police and there were grave charges against him of financial irregularities as mentioned in Annexure-I to the charge sheet filed in the typed set of papers in this writ appeal.

(2.) NO writ petition lies against a mere charge sheet because by merely leveling a charge no cause of action arises and hence the writ petition is premature. It is only if punishment is given to the writ petitioner that he could approach this Court or the appropriate forum. This writ appeal is, therefore, dismissed as premature. No costs. Consequently WAMP Nos. 329 and 330 of 2005 are also dismissed.