T K SHANKAR Vs. HONBLE PRINCIPAL DISTRICT JUDGE

JUDGEMENT

(1.) HEARD Mr. G. Prabhu Rajadurai, learned counsel appearing for the petitioner and Mr. R. Janakiramalu, learned Special Government Pleader appearing for the respondents.

(2.) THE writ petition has been filed for issuing a direction forbearing the first respondent, namely, the Principal District Judge, Thoothukudi from conducting the departmental enquiry No. 04/06 dated 20. 06. 2006 through the second respondent namely, the Additional District Judge (Fast Track Court I), thoothukudi.

(3.) THE petitioner is witness No. 1 in the departmental proceedings initiated against the respondent No. 3. The contention of the petitioner is to the effect that as per the circular issued by the High Court dated 28. 03. 2000, the first respondent (the Principal District Judge) should not have made the second respondent, the enquiry officer and the first respondent himself should conduct the disciplinary proceeding. The circular is to the following effect:-