B RAMESH Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The Writ Appeal is directed against the order dated 14.09.2017 made in W.P.No.39249 of 2015 by a learned Single Judge.

(2.) The Writ Petition has been filed challenging the Charge Memo dated 3.8.2015 issued by the 3rd respondent against the writ petitioner and to quash the same. The said Writ Petition was dismissed by the learned Single Judge by order dated 14.09.2017. Aggrieved over the same, the Writ Petitioner has preferred the present Writ Appeal.

(3.) Heard the learned Counsel appearing for the appellant and the learned Special Government Pleader appearing for the respondents 1, 2, 3, 4 and 6. We have also perused the materials available on record carefully including the order of the learned Single Judge.