C THUNAIVENDAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS writ petition is filed for a direction against the second respondent to complete the enquiry initiated under the proceedings of the second respondent dated 13. 1. 2006.

(2.) THE petitioner, who was working as Deputy Tahsildar, has been issued the said charge on 13. 1. 2006 by the Collector, Thiruvanamalai District. It was based on the said charge, the petitioner has submitted his explanation on 17. 2. 2006 and the enquiry was conducted by the second respondent.

(3.) THE case of the petitioner is that after the enquiry was completed by the second respondent, the Director of Vigilance and Anti-Corruption, the third respondent herein, has informed the second respondent about the pendency of a criminal case and therefore, the disciplinary proceedings should be kept pending till the criminal case is completed.