C SATHANATHAM Vs. INSPECTOR GENERAL OF REGISTRATION

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and also Mr. D. Sasikumar , learned Government Advocate, who took notice on behalf of the respondents.

(2.) THE gist and kernel of the prayer of the petitioner as found set out in the affidavit accompanying the writ petition would run thus: THE petitioner is a retired Sub-Registrar in the Registration Department, who is being proceeded against by issuing Charge Memo No. 69394/b1/2005-2 dated 17. 02. 2006, which was subsequently revised on 06. 07. 2007. However, there is tardy progress in conducting the enquiry and accordingly, the petitioner prays for quashing the Charge Memo, whereas the learned Government Advocate would oppose the move.

(3.) WITH the above direction, this writ petition is disposed of. No costs. Consequently, connected M. P (MD)No. 1 of 2008 is closed.