R JANAKIRAMAN Vs. DIVISIONAL ENGINEER (HIGHWAYS), KARUR DIVISION

JUDGEMENT

(1.) This writ petition has been filed to issue a writ of Certiorarified Mandamus calling for the records pertaining to the impugned Charge Memo in Charge Memo No.151/2015/fKf;fk;/ehs;.17.05.2017 of the 1st respondent and quash the same, and consequently direct the respondents to promote the petitioner to the post of Road Inspector Grade-II in the office of the respondents.

(2.) The first respondent issued the charge memo dated 17.05.2017 stating that the petitioner has suppressed his higher qualification of X standard while joining the duty as Road Worker. It is the case of the writ petitioner that he joined duty in the year 1997 as Road Worker and his service was regularised vide proceedings dated 12.03.1999. Now he is due for promotion as Road Inspector Grade II and at that time, he was served with the charge memo, which is impugned in this petition.

(3.) Heard the learned counsel for the petitioner and the learned Additional Government Pleader.