(1.) HEARD the learned counsel for the petitioner and the learned counsel for the respondents. By consent, the Writ Petition itself is taken up for final disposal.
(2.) THIS Writ Petition is directed against the proceedings of the first respondent dated 23. 6. 2008 by which the first respondent has initiated disciplinary proceedings by framing charges against the petitioner. Two charges, which are framed in the disciplinary proceedings initiated by the first respondent against the petitioner are that i) on 25. 7. 2006, when the petitioner was driving a Tractor bearing Registration No. TN 50 G 0067, he has caused an incident due to his negligence and ii) the Government had to pay the compensation in respect of death of one Madhavan and injury sustained to one Raja due to the accident, which was caused by the negligence of the petitioner. The said charges are framed under Rule 17 (b) of the Tamil Nadu Civil Service (Discipline and Appeal) Rules (hereinafter referred to as 'rules' ). The challenge is to the said impugned charge memo.
(3.) THE facts leading to the filing of the Writ Petition are as follows: