S RAMESH Vs. DISTRICT COLLECTOR, COIMBATORE DISTRICT

JUDGEMENT

(1.) Heard Mr.P.Muthukrishnan, learned counsel appearing for the writ petitioner and Mr.R.S.Selvam, learned Government Advocate appearing for the first respondent and Mr.V.Jayaprakash Narayanan appearing for the second respondent.

(2.) The relief sought for in this writ petition is to quash the charge memo issued by the first respondent in proceedings dated 23.12.2014.

(3.) The learned counsel appearing for the writ petitioner made a submission that the writ petitioner is working as a Junior Assistant in Mopperipalayam Town Panchayat, Coimbatore District. On account of certain allegations a charge memo was issued against the writ petitioner in proceedings dated 23.12.2014 and the charges were framed against the writ petitioner are extracted here under: