T. SENTHILPERUMAL Vs. DISTRICT COLLECTOR & ORS.

JUDGEMENT

(1.) Heard Mr. T.S. Mohammed Mohideen, learned counsel appearing for the appellant and Mr. V.R. Shanmuganathan, learned Special Government Pleader appearing for the respondents.

(2.) This appeal by the writ petitioner, is directed against the order dated 25.01.2018, passed in W.P.(MD)No.12786 of 2009. The appellant filed the said writ petition, challenging the charge memo dated 16.11.2009 containing 3 articles of charges. One among the three charges is one of corruption viz., accepting a bribe amount of Rs. 1,000/- for issuance of legal heir certificate. The other two charges pertains to discharge of the duties of the petitioner as Village Administrative Officer.

(3.) Three contentions were raised before the writ Court, challenging the charge memo. Firstly, the criminal case, which has been registered against the petitioner, is pending in Crime No.2 of 2008 and at the time when the disciplinary proceedings was initiated, trial has commenced, therefore, parallel proceedings cannot be initiated.