S. GOPINATHPANDIAN Vs. THE INQURIY OFFICER/ADDITIONAL SUPERINTENDENT OF POLICE, PROHIBITION DEPARTMENT, DINDIGUL, DINDIGUL DISTRICT AND OTHERS

JUDGEMENT

(1.) This petition has been filed, seeking to quash the impugned order of the 1st respondent dated 08.12.2016 passed in C. No. 43/A/ADSP PEW/DGL/2016, by which, the request of the petitioner to engage a Lawyer of his choice to defend him in the departmental proceedings has been declined. The petitioner also sought a direction to the 1st respondent to permit him to engage a lawyer to defend the departmental enquiry being conducted in P.R. No. 41 of 2016.

(2.) Heard the learned counsel on either side and on consent, this writ petition is taken up for final disposal at the stage of admission itself.

(3.) The facts leading to filing of this writ petition are as under: